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Trademarks
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The Second Schedule |
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1. |
Act No. 1
Section 18(1),rule 25(2) |
Application for registration of a trade mark for goods or services (other than a collective mark or a certification trade mark) |
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2. |
Act No. 3
Section 18(1),154(2) |
Application for registration of a trade mark from convention country (other than a collective mark or a certification trade mark) |
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3. |
Act No. 8
Section 63(1) |
Application for registration of a collective mark |
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4. |
Act No. 9
Section 71(1) |
Application for registration of a certification trade mark |
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5. |
Act No. 12
Section 21(1),64, 66, 73 |
Notice of opposition to an application for registration of a trade mark, collective mark or certification trade mark |
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6. |
Act No. 13
Section 21(2), 47, 57, 59(2) |
Form of counterstatement |
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7. |
Act No. 15
Section 21, 47, 57, 59, 64,66 73 and 77 |
Notice of intention to attend hearing. |
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8. |
Act No. 6
Section 15(3) |
Application for registration of series trade marks for goods or services in a class or different classes |
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9. |
Act No. 63
Section 64, 66, 73 and 77 |
Form of counterstatement in answer to Notice of Opposition in respect of a collective mark or a certification trade mark |
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10. |
Act No. 22
Section 25(3) |
Proviso Payment of surcharge towards renewal of to trade mark, certification trade mark and collective mark |
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11. |
Act Nos. 17 to 20
Section 25 |
Application for renewal after expiry of last registration of a trade mark/collective mark/certification trade mark |
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12. |
Act No. 21
Section 25(4) |
Application for restoration of a trade mark removed from the register |
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13. |
Act No. 16
Section 16(5) |
Application to dissolve association between registered trade mark |
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14. |
Act No. 11
Section 40(1) |
rule Request for statement of grounds of decision |
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15. |
Act No. 55
Section 18(4), 22 and 58 |
Request for correction of clerical error or for amendment rule 41 |
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16. |
Act No. 23
Section 40(2),rule 77 |
Application for the certificate of the Registrar under Section 40(2) with regard to proposed assignment of registered trade mark |
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17. |
Rule 68
Section 40(2) |
Affidavit in support of statement of case |
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18. |
Act No. 24
Section 41, Rule 77 |
Application for approval by the Registrar of a proposed assignment or transmission of trade mark resulting in exclusive rights in different parts of India. |
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19. |
Act No. 25
Section 42, rule 74(1) |
Application for directions for advertisement of an assignment of trade marks otherwise than in connection with goodwill of the business. |
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20. |
Act No. 26
Section 42, rule 74(3) |
and rule Application for extension of time in which to apply for the Registrar’s directions for the advertisement of an assignment of trade marks otherwise than in connection with the goodwill of the business. |
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21. |
Act No. 2
Section 18(1) rule 25(5), 144 and 145 |
Application to register a textile trade mark (other than a certification trade mark or a collective mark) consisting exclusively of numerals or letters or any combination thereof for a specification of goods or services included in one item of the Fifth Schedule under rule 145 |
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