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Union of India - Section

Section 96 in The Trade Marks Rules, 2017

96. Registered user's application.

- An Application under sub-section (2) of section 58 shall be made in Form TM-P by a registered user of a trademark or by a person duly authorised by the registered user in that behalf; and the Registrar may require such evidence as he may think fit as to the circumstances in which the application is made.