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 107] [Entire Act] Union of India - Subsection Section 107(3) in The Trade Marks Rules, 2017 (3)The Registrar shall issue a single certificate of registration in respect of an application made under subsection (2) of section 18, which has proceeded to registration.
