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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(1)(b) in The Trade Marks Rules, 2017

(b)"electronic form" shall have the meaning as is assigned to it in clause (r) of sub-section (1) of section 2 of the Information Technology Act, 2000 (21 of 2000);