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[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(2)(b) in The Trade Marks Rules, 2002

(b)where the proprietor of the trade mark has no place of business in India, his address for service in India as entered in the application for registration together with his address in his home country;