Section 8(2)(c) in The Trade Marks Rules, 2002

[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2)(c) in The Trade Marks Rules, 2002

(c)notwithstanding anything contained in sub-rule (1) and under clause (a) or clause (b) of sub-rule (2) or sub-rule (3) of rule 24, a request for search and issuance of certificate in Form TM-60, expedited examination in Form TM-63, or expedited certified copies of documents in Form TM-70, [* * *] [Omitted by Notification No. G.S.R. 1024 (E) dated 29.12.2010 (w.e.f. 26.2.2002)] or for expedited search and issuance of a copyright certificate in Form TM-72 shall be filed at the head registry until the Registrar after informing the public in the Journals directs otherwise.

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Union of India - Subsection

Section 8(2)(c) in The Trade Marks Rules, 2002