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[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(2)(c) in The Trade Marks Rules, 2002

(c)in the case of a jointly owned trade mark, where none of the joint proprietors has a principal place of business in India, the address for service in India as given in the application together with the address of each of the joint proprietors in his home country;