160. Alteration in the register of trade marks agents
.-(1) A registered trade marks agent may apply in Form TMA-3 for alteration of his name, address of the place of residence, address of the principal place of business or qualifications entered in the register of trade marks agents. On receipt of such application and the fee prescribed in that behalf, the Registrar shall cause the necessary alteration to be made in the register of trade marks agents.(2)Every alteration made in the register of trade marks agents shall be notified in the Journal.
