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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(8) in The Trade Marks Rules, 2002

(8)
(a)An application under section 71 to register a certification trade mark for a specification of goods or services included in any one class shall be made in Form TM-4.
(b)An application under section 71 to register a certification 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-65.