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Union of India - Section

Section 102 in The Trade Marks Rules, 2017

102. Alteration of registered trademark.

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