Section 148 — Documents open to public inspection.

Documents open to public inspection.—(1) Save as otherwise provided in sub-section (4) of section 49,— (a) the register and any document upon which any entry in the register is based; (b) every notice of opposition to the registration of a trade mark application for rectification before the Registrar, counter-statement thereto, and any affidavit or document filed by the parties in any proceedings before the Registrar; (c) all regulations deposited under section 63 or section 74, and all applications under section 66 or section 77 for varying such regulations; (d) the indexes mentioned in section 147; and

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