Section 43(1)(a) in The Trade Marks Rules, 2017

[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

(a)in respect of an application against which opposition is entered-

(i)the application number against which opposition is entered;

(ii)an indication of the goods or services listed in the trademark application against which opposition is entered; and

(iii)the name of the applicant for the trademark.

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