Section 116(3)(b) in The Trade Marks Rules, 2002

[Cites 0, Cited by 0] [Section 116(3)] [Section 116] [Entire Act]

Union of India - Subsection

Section 116(3)(b) in The Trade Marks Rules, 2002

(b)in any country or place outside India, before a diplomatic or consular officer, within the meaning of the Diplomatic and Consular Officers (Oaths and Fee) Act, 1948 (41 of 1948), of such country or place or before a notary public or before a Judge or Magistrate, of the country or place.

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Union of India - Subsection

Section 116(3)(b) in The Trade Marks Rules, 2002