67L. Replacement of national registration.- Where an international registration IS deemed to replace the registration held in India under sub-section (6) of section 36E of the Act, the registrar shall, upon request of the holder of international registration take note of the international registration and make necessary entry in the Register maintained under sub-section (1) of section 60f the Act. Thereafter, the Registrar shall notify the International Bureau accordingly under rule 21 of the Common Regulations.
