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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(h) in The Trade Marks Rules, 2017

(h)"divisional application" means-
(i)an application containing a request for the division of goods or services in a class for the registration of a trade mark; or
(ii)a divided application made by the division of a single application for the registration of a trade mark for separate classes of goods or services;