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 43] [Entire Act] Union of India - Subsection Section 43(2) in The Trade Marks Rules, 2002 (2)Where a trade mark applied is other than a word, the Registrar may call upon the applicant to furnish a camera-ready copy of the trade mark ordered to be advertised to scan electronically into a Desk Top publishing package.
