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[Cites 0, Cited by 0] [Section 95] [Entire Act]

Union of India - Subsection

Section 95(2) in The Trade Marks Rules, 2002

(2)Unless within the time specified in the notice aforesaid, any person so notified sends to the Registrar a statement in writing setting out fully the facts upon which he relies to meet the grounds stated in the notice or applies for a hearing, he may be treated as not desiring to take part in the proceedings and the Registrar may act accordingly.