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Trademarks
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The Second Schedule
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64. |
Act No. 73
Section 154(2), rule 25(8)(b), 135(1) |
Application under section 71 to register a Certification trade mark for a specification of goods or services included in a class from convention country under section 154(2) |
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65. |
Act No. 83
Section
18(2),63(1). rule 25(17(a),103, 128(1) |
ingle application for registration of a collective trade mark for different classes of goods or services |
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66. |
Act No. 84
Section 18(2), 63(1), 154(2), rule 25(17)(b), 103,128(1) |
Single application for registration of a collective trade mark for different classes of goods or services from a convention country under section 154(2 |
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67. |
Act No. 85
Section 18(2), 71 |
Single application for registration of a certifi- cation trade mark for different classes of goods or services |
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68. |
Act No. 86, 71
Section 18(2), 71, 154(2), |
Single application for registration of a certifiation trade mark for different classes of goods or services from a convention country under section 154(2). |
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69. |
Act No. 74
Section 137, 148. rule 8(2)( c), Provision to rule 119 |
proviso Request for expedited certificate of the Registrar or certified copies of documents |
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70. |
Act No. 75
rule 8 (2)(c) Provision to rule 24(1). |
Proviso to Request for expedited search in respect of one class |
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71. |
Act No. 76
rule 8(2)(c ), 24(5) |
Request for expedited search certificate under section 45(1) of the Copyright Act,1957 |
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72. |
Act No. 66
Section Section 25(a), rule 74(2) |
Request to refuse or invalidate a trade mark Of Geogra- Consisting of a geographical indication. phical Indi- cations of . Goods (Registration and Protection)Act, 1999, rule 74(2) of Geographical Indications Goods Rules, 2001 and rule 102 of Trade Marks Rules, 2001 |
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73. |
Act No. 65
Section 25(b), rule 75(2) |
Request to refuse or invalidate a trade mark of Geogra- conflicting with or containing or consisting phical Indi- of a geographical indication notified under cations of sub-section (2) of section 22 of the Goods Geographical Indications of Goods (Regi- (Registration stration and Protection)Act,1999 and Protection)Act, 1999, rule 75(2) of Geographical Indications Goods Rules and rule 102 of Trade Marks Rules, 2001 |
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74. |
Act Nos. 87
rule 32 |
Request for search and issuance of certificate under rule 32 |
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75. |
Act No. 77
rule 153 |
Application for registration as a trade mark agen |
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76. |
Act No. 80
rule 159 |
Application for restoration of the name of person to the register of trade marks agents |
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77. |
Act No. 81
rule 160 |
Application for the alteration of an entry in the Register of Trade Marks Agents. |
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