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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(1)(ii) in The Trade Marks Act, 1999

(ii)accept the application and approve the said draft of the regulations either without modification and unconditionally or subject to any conditions or limitations, or to any amendments or modifications of the application or of the regulations, which he thinks requisite having regard to any of the said matters.