Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36B] [Entire Act] Union of India - Subsection Section 36B(b) in The Trade Marks Act, 1999 (b)"basic application" means an application for the registration of a trade mark filed under section 18 and which is used as a basis for applying for an international registration;
