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] [Entire Act] Union of India - Section Section 36A in The Trade Marks Act, 1999 36A. Application of Act in case of international registration under Madrid Protocol.— The provisions of this Chapter shall apply to international applications and international registrations under the Madrid Protocol.
