LexSection 36C — Trade Marks Registry to deal with international applications.
Trade Marks Act, 1999
Trade Marks Registry to deal with international applications.—Notwithstanding anything contained in sub-section (3) of section 5, an international application shall be dealt with by the head office of the Trade Marks Registry or such branch office of the Registry, as the Central Government may, by notification in the Official Gazette, specify.Open in Lexace · Ask the AI about this section