Section 36G — Duration and renewal of international registration.

Duration and renewal of international registration.—(1) The international registration of a trade mark at the International Bureau shall be for a period of ten years and may be renewed for a period of ten years from the expiry of the preceding period. (2) Subject to payment of a surcharge prescribed by the rules, a grace period of six months shall be allowed for renewal of the international registration.] CHAPTER V ASSIGNMENT AND TRANSMISSION

Official Hindi (PDF) ↗

‹ Prev All sections Next ›