LexSection 36D — International application originating from India.
Trade Marks Act, 1999
International application originating from India.—(1) Where an application for the registration of a trade mark has been made under section 18 or a trade mark has been registered under section 23, the applicant or the registered proprietor may make an international application on the form prescribed by the Common Regulations for international registration of that trade mark.Open in Lexace · Ask the AI about this section