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Union of India - Section

Section 148 in The Trade Marks Rules, 2017

148. Procedure on application and qualifying requirements.

(1)On receipt of an application for the registration of a person as a trademarks agent, the Registrar, if satisfied that the applicant fulfils the prescribed qualifications, shall appoint a date in due course on which the candidate will appear for examination in Trade Marks Law and practice.
(2)The qualifying marks for the examination shall be as advertised by the Registrar.