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Trademarks
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The Second Schedule
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43. |
Act No. 13, 47(6)
Section 21(1) rule 47(6)
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rule Application for extension of time for giving notice of opposition to a trade mark |
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44. |
Act No. 10, 154 (2)
Section 18(1), 154(2) rule 25(6), 26, 144, and 145 |
An application to register a textile trade mark (other than a collective mark or certification trade 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 from a convention country u/s |
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45. |
Act No. 51 to 53
Section 137 or 148(2), rule 119 and 120 |
Request for certificate of the Registrar or certified copies of documents |
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46. |
Act No. 54
Section 141 rule 124 |
Request for entry in the register and advertisement of a note of the certificate of validity by the Appellate Board |
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47. |
Section 145 and rule 21 |
Form of Authorisation of Agent in a matter or proceeding under the Act |
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48. |
63, 71 Rule 128(1),135(1) |
Regulations for governing the use of a rule 128(5) collective trade mark or acertification trade mark or 135(1) |
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49. |
Act No. 40,41
rule 91,96,97 |
Form of request by a registered proprietor or a registered user of a trade mark who has no principal place of business in India, to enter, alter or substitute an address for service in India. |
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50. |
Act No. 5
18(2), rule 25(9), 103 |
A single application under section 18(2) for rule 25(9) registration of a trade mark for goods or services in different classes. |
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51. |
Act No. 4
Section 18(2) rule 25(4), 103 |
A single application u/s 18(2) for registration rule 25(4) of a trade mark from convention country u/s 154(2) |
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52. |
Act No. 68
Section 22 rule 104(1) |
Proviso Divisional application to section 22 |
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53. |
Act Nos. 49
rule 24(1) |
Request for search |
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54. |
Act No. 50
Section 133(1) rule 23 |
Preliminary advice as to distinctiveness |
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55. |
Act No. 56
Section 131, rule 105 |
Request for extension of time |
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56. |
Section 57.
rule 127(c), rule 115 |
Application by registered proprietor of trade 42 mark to strike out goods or services from those for which the trade mark is registered |
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57. |
Act No. 59
rule 46 |
Application for particulars of advertisement of a trade mark |
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58. |
Act No. 62
rule 62(3) |
Application for duplicate or further copy of certificate of registration |
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59. |
Act No. 64
rule 24(3) |
Application for search and certificate under Section 45(1) of the Copyright Act, 1957 |
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60. |
Act No. 69
rule 25(16) |
Application by the proprietor of a registered trade mark for the conversion of the specification |
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61. |
Act No. 70
Section 43, rule 140(2) |
Application for the consent of the Registrar to rule 140(2) the assignment or transmission of certification trade mark |
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62. |
Act No. 71
rule 38(1) |
Request for expedited examination of an application for the registration of a trade mark under rule 38(1) |
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63. |
Act No. 72
Section 63(1), 154(2), Rule 128(1) |
Application to register a collective mark for rule 128(1) a specification of goods or services included in a class from convention country under section 154(2) |
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