132. Amendment of regulations relating to collective marks and renewal
.-(a) An application by the registered proprietor of a collective mark for any amendment to the regulation under section 66 shall be made in Form TM-42 and where the Registrar accepts any such amendment he shall advertise such application in the Journal and further proceedings in the matter shall be governed by rules 47 to 57.(b)A collective mark may be renewed from time to time and the provision of rules 63 to 67 shall apply mutatis mutandis in respect of such request for renewal.
