Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38] [Entire Act] Union of India - Subsection Section 38(3) in The Trade Marks Rules, 2002 (3)Where the Registrar declines the request under sub-rule (1), the applicant shall be entitled to have the fee refunded:Provided that before declining any such request, the Registrar shall provide the applicant an opportunity of being heard.
