(1B)[ The Central Government may, on receipt of application along with the fee provided in sub-rule (3B) of rule 35, reserve a registration mark for a period of one year, which may be further extended for one year at a time.] [Inserted by Notification No. G.S.R. 289(E), dated 08.04.2022 (w.e.f. 23.03.1937).]
