Mobile View
Main Search Forums Advanced Search Disclaimer
User Queries
[Section 133(2)] [Section 133] [Complete Act]
Central Government Act
Section 133(2)(a) in The Trade And Merchandise Marks Act, 1958
(a) the classification of goods for the purpose of the registration of trade marks, and the empowering of the Registrar
1. See Trade and Merchandise Marks Rules, 1959, published in Gazette of India, Extraordinary, 1959, Pt. II, Sec. 3 (ii), p. 584.
to amend the register so far as may be necessary for the purpose of adapting the entries therein to any amended or substituted classification;