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Union of India - Section

Section 86 in The Trade Marks Rules, 2002

86. Notification of registration as registered user

.-A notification in writing of the registration of a registered user shall be sent by the Registrar to the registered proprietor of the trade mark, to the registered user and to every other registered user whose name is entered in relation to the same trade mark and shall also be inserted in the Journal within three months of such entry in the register.