The Trade Marks Act, 1999

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Section 79, [Omitted.]

Section 80, [Omitted.]

Section 81, [Omitted.]

Section 82, [Omitted.]

Section 132, Abandonment.

Section 9, Absolute grounds for refusal of registration.

Section 64, Acceptance of application and regulations by Registrar.

Section 76, Acts not constituting infringement of certification trade marks.

Section 60, Adaptation of entries in register to amended or substituted classification of goods or services.

Section 68, Additional grounds for removal of registration of collective mark.

Section 143, Address for service.

Section 20, Advertisement of application.

Section 145, Agents.

Section 59, Alteration of registered trade marks.

Section 66, Amendment of regulations.

Section 158, Amendments.

Section 91, Appeals to Appellate Board.

Section 98, Appearance of Registrar in legal proceedings.

Section 125, Application for rectification of register to be made to Appellate Board in certain cases.

Section 18, Application for registration.