LexaceLexace Ask the AI ›
βš–οΈ Ask the AI about your situation:πŸš— Car AccidentπŸ’Ό Work / Job🏠 Housing / EvictionπŸ‘ͺ Family / DivorceπŸ“‹ Contract DisputeπŸ’° Money Owed

Section 73 — Opposition to registration of certification trade marks.

Trade Marks Act, 1999
Opposition to registration of certification trade marks.β€”When an application has been accepted, the Registrar shall, as soon as may be thereafter, cause the application as accepted to be advertised in the prescribed manner, and the provisions of section 21 shall apply in relation to the registration of the mark as they apply in relation to an application under section 18.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›