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[Cites 0, Cited by 0] [Section 131] [Entire Act]

Union of India - Subsection

Section 131(3) in The Trade And Merchandise Marks Act, 1958

(3)Where applications have been made for the registration of a trade marking two or more convention countries, the period of six months referred to in the last preceding sub-section shall be reckoned from the date on which the earlier or earliest of those applications was made.