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Section 147 — Indexes.

Trade Marks Act, 1999
Indexes.โ€”There shall be kept under the direction and supervision of the Registrarโ€” (a) an index of registered trade marks; (b) an index of trade marks in respect of which applications for registration are pending; (c) an index of the names of the proprietors of registered trade marks; and (d) an index of the names of registered users.

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