Section 121 in The Trade And Merchandise Marks Act, 1958
121. Address for service.
- An address for service stated in an application or notice of opposition shall, for the purposes of the application or notice f opposition be deemed t be the address of the applicant or opponent, as the case may be, and all documents in relation to the Application or notice o opposition may be served by leaving them at or sending them by post to the address for service of the applicant or opponent, as the case may be.
