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Union of India - Section

Section 13 in The Trade Marks Rules, 2017

13. Signing of documents.

(1)Any document required to be signed under the Act and the Rules shall be signed by the applicant or opponent or by a person duly authorised for the purpose.
(2)Signatures to any documents shall be accompanied by the name of the signatory in Hindi or in capital letters, in English.
(3)In case of online filing of the document, the expression `Signing' includes digital signature.