Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 1 docs
Three-N-Products (P) Ltd. vs Jocil Ltd., Formerly Known As ... on 11 March, 2005

Loading...
User Queries
[Section 25] [Complete Act]
Central Government Act
Section 25(2) in The Trade Marks Act, 1999
(2) The Registrar shall, on application made by the registered proprietor of a trade mark in the prescribed manner and within the prescribed period and subject to payment of the prescribed fee, renew the registration of the trade mark for a period of ten years from the date of expiration of the original registration or of the last renewal of registration, as the case may be (which date is in this section referred to as the expiration of the last registration).