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Union of India - Section

Section 161 in The Trade Marks Rules, 2002

161. Publication of the register of trade marks agents

.-The Registrar shall ordinarily publish the list of agents in the register of trade marks agents shall be published (sic) in the Journal from time to time, and at least once in two years together with their addresses as entered in the register, the entries being arranged in the alphabetical order of the surnames of the registered trade marks agents and copies thereof may be placed for sale.