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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(2)(b) in The Trade Marks Rules, 2017

(b)where the proprietor of the trademark has no place of business in India, his address for service in India as entered in the application for registration together with his address in his home country;