Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 100] [Entire Act] Union of India - Subsection Section 100(3) in The Trade Marks Rules, 2017 (3)If the Registrar decides to rectify the register he shall communicate his decision in writing to the registered proprietor and to each registered user, if any.Alteration or Correction in Register
