Section 1054 in The Trade Marks (Applications And Appeals To The Intellectual Property Appellate Board) Rules, 2003
1054.
Whereas the draft of the Trade Marks (Applications and Appeals to the Intellectual Property Appellate Board) Rules, 2003 were published, as required by section 157 of the Trade Marks Act, 1999 (47 of 1999) in Gazette of India, Extraordinary, Part II, Section 3, sub-section (i), dated the 4th October, 2003, vide notification of the Government of India in the Ministry of Commerce and Industry (Department of Industrial Policy and Promotion) number G.S.R. 782(E), dated 4th October, 2003, inviting objections and suggestions from all persons likely to be affected thereby before the expiry of fifteen days from the date on which copies of the Gazette containing the notification were made available to the public.And whereas the copies of the Gazette containing the notification were made available to the public on 7th October, 2003;And whereas the objections and suggestions received from the public have been considered by the Central Government;Now, therefore, in exercise of the powers conferred by section 157 of the Trade Marks Act, 1999 (47 of 1999), the Central Government hereby makes the following rules, namely:-
