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Union of India - Section

Section 98 in The Trade Marks Rules, 2002

98. Alteration of registered trade mark

.-Where a person applies under section 59 for leave to add to or alter his registered trade mark, he shall make the application in writing in Form TM-38 and shall furnish five copies of the mark as it will appear when so added to or altered. A copy of the application and of the trade mark so amended or altered shall be served by the applicant on every registered user, if any.