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Union of India - Section

Section 100 in The Trade Marks Rules, 2002

100. Decision, Advertisement, Notification

.-If the Registrar decides to allow the application he shall alter the mark in the register accordingly and insert in the Journal a notification that the mark has been altered. If the application has not been advertised under rule 99, he shall also advertise in the Journal the trade marks as altered.Re-Classification of Goods in Respect of Existing Registration