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[Cites 0, Cited by 26] [Entire Act]

Union of India - Section

Section 63 in The Trade Marks Act, 1999

63. Application to be accompanied by regulations governing use of collective marks.—

(1)An application for registration of a collective mark shall be accompanied by the regulations governing the use of such collective mark.
(2)The regulations referred to in sub-section (1) shall specify the persons authorised to use the mark, the conditions of membership of the association and, the conditions of use of the mark, including any sanctions against misuse and such other matters as may be prescribed.