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Section 7 — Classification of goods and services.

Trade Marks Act, 1999
Classification of goods and services.—(1) The Registrar shall classify goods and services, as far as may be, in accordance with the International classification of goods and services for the purposes of registration of trade marks. (2) Any question arising as to the class within which any goods or services falls shall be determined by the Registrar whose decision shall be final. 11

Official Hindi (PDF) ↗

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