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[Cites 0, Cited by 0] [Section 157(2)] [Section 157] [Entire Act]

Union of India - Subsection

Section 157(2)(i) in The Trade Marks Act, 1999

(i)the matters to be included in the Register of Trade Marks under sub-section (1) of section 6, and the safeguards to be observed in the maintenance of records on computer floppies or diskettes or in any other electronic form under sub-section (2) of that section;