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[Cites 0, Cited by 0] [Section 152(1)] [Section 152] [Entire Act]

Union of India - Subsection

Section 152(1)(c) in The Trade Marks Rules, 2017

(c)any company or firm, if any person whom the Registrar could refuse to recognise as agent in respect of any business under these rules, is acting as a director or manager of the company or is a partner in the firm.