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[Cites 0, Cited by 0] [Section 25(7)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(7)(b) in The Trade Marks Rules, 2002

(b)An application under section 63(1) to register a collective trade mark for a specification of goods or services in any one class from a convention country under sub-section (2)of section 154 shall be made in Form TM-64.