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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(5) in The Trade Marks Rules, 2017

(5)The Registrar after informing the public in the Journal may accept applications, notices, statements, or other documents online through the gateway provided for this purpose, or in case of documents not requiring the payment of a fee, through e-mail to a designated email address for the purpose.