Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 21] [Entire Act] Union of India - Subsection Section 21(3) in The Trade Marks Act, 1999 (3)If the applicant sends such counter-statement, the Registrar shall serve a copy thereof on the person giving notice of opposition.
