Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] State of Uttar Pradesh - Subsection Section 35(2) in The U.P. Transit of Timber and Other Forest Produce Rules, 1978 (2)No person shall be allowed to register a mark already registered in favour of another person or any mark used by the Government.
