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[Cites 0, Cited by 0] [Section 67H] [Entire Act]

Union of India - Subsection

Section 67H(2) in The Trade Marks Rules, 2002

(2)Where, the Registrar finds that the mark which is the subject of an international registration designating India. cannot be protected, he shall. before the expiry of refusal period applicable under article 5 of the Madrid Protocol, notifY to the International Bureau a provisional refusal of protection.