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 132] [Entire Act] Union of India - Subsection Section 132(b) in The Trade Marks Rules, 2002 (b)A collective mark may be renewed from time to time and the provision of rules 63 to 67 shall apply mutatis mutandis in respect of such request for renewal.
