Section 43(1)(c) in The Trade Marks Rules, 2017

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Union of India - Subsection

Section 43(1)(c) in The Trade Marks Rules, 2017

(c)in respect of the opposing party-

(i)where the opposition is entered by the proprietor of the earlier trademark or of the earlier right, his name and address and an indication that he is the proprietor of such trademark or right;

(ii)where opposition is entered by a licensee not being a registered user, the name of the licensee and his address and an indication that he has been authorised to enter the opposition;

(iii)where the opposition is entered by the successor in title to the registered proprietor of a trademark who has not yet been registered as new proprietor, an indication to that effect, the name and address of the opposing party and an indication of the date on which the application for registration of the new proprietor was received by the appropriate office or, where this information is not available, was sent to the appropriate office; and

(iv)where the opposing party has no place of business in India, the name of the opponents and his address for service in India.

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Union of India - Subsection

Section 43(1)(c) in The Trade Marks Rules, 2017