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[Cites 0, Cited by 0] [Section 101(3)] [Section 101] [Entire Act]

Union of India - Subsection

Section 101(3)(ii) in The Trade Marks Rules, 2017

(ii)where the request aforesaid is made by a registered user, he shall serve a copy thereof on the registered proprietor and every other registered users, if any, and inform the Registrar that he had done so.