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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(1)(a) in The Trade Marks Act, 1999

(a)may be varied by the Registrar as regards the goods or services in respect of which it has effect on the application in writing in the prescribed manner of the registered proprietor of the trade mark;