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Trademarks
The First Schedule
71.
On request for an expedited certificate of the Registrar (other than a certificate under section 23(2) of the Act) or certified copies of documents under proviso to rule 119.
2500.00
72.
On request for an expedited search under proviso to rule 24(1).
2500.00
73.
On request for an expedited search and issuance of a certificate under rule 24(5).
25000.00
74.
On application for registration as a trade mark agent under 152.
1000.00
75.
On application for restoration of the name of a person to the Register of trade marks agents under rule 159.
1000.00 plus continuance fee under entry no. 79.
76.
On application for an alteration of any entry in the Register of Trade Marks Agent under rule 160.
200.00
77.
On request for search and issuance of a certificate pursuant to clause (ii) of sub-section (2) of section 20 of the Companies Act, 1956.
5000.00
78.
On a single application under section 18(2) for the registration of a collective mark for different classes of goods or services.
10,000.00 for each class.
79.
On a single application under section 18(2) for the registration of a collective mark for different class of goods or services from a convention country
10,000.00 for each class.
80.
On a single application under section 18(2) for the registration of a certification trade mark for different class of goods or services.
10,000.00 for each class.
81.
On a single application under section 18(2) for the registration of a certification trade mark for different class of goods or services from a convention country under section 154(2).
10,000.00 for each class.
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