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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Uttar Pradesh - Subsection

Section 35(3) in The U.P. Transit of Timber and Other Forest Produce Rules, 1978

(3)The Forest Officer may refuse the registration of any mark which, in his opinion, so closely resembles a mark used by the Government or a Mark already registered in favour of any other person that there is an apprehension of its being easily altered into such Government or a registered mark.