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[Cites 0, Cited by 0] [Section 154] [Entire Act]

Union of India - Subsection

Section 154(2) in The Trade Marks Rules, 2002

(2)The qualifying marks for the written examination and for interview shall be forty per cent. and sixty per cent. respectively and a candidate shall be declared to have passed the examination only if he obtained an aggregate of fifty per cent. of the total marks.