(1)For the purpose of this Chapter, unless the context otherwise requires,-(a)'Article' means article referred to in Madrid Protocol;(b)"electronic form" shall have the meaning as is assigned to it in clause (r) of sub-section (1) of section 2 of the Information Technology Act, 2000 (21 of 2000);(2)Words and expressions used in these rules, in the context of international application or international registration under Chapter IVA of the Act, but not defined shall have the same meaning and respectively assigned to them in the Madrid Protocol or the Common Regulations.
