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Trade Marks Act, 1999 20. Advertisement of application. – (1) When an application for registration of a trade mark has been accepted whether absolutely or subject to conditions or limitations, the Registrar shall, as soon as may be after acceptance, cause the application as accepted together with the conditions or limitations, if any, subject to which it has been accepted, ton be advertised in the prescribed manner: Provided that the Registrar may cause the application to be advertised before acceptance if it relates to a trade mark to which sub-section (1) of section 9 and sub-section (1) and (2) of section 11 apply, or in any other case where it appears to him that it is expedient by reason of any exceptional circumstances so to do. (2) Where – (a) an application has been advertised before acceptance under sub-section (1); (b) after advertisement of an application,- (i) an error in the application has been advertised before acceptance under sub-section (1); or (ii) the application has been permitted to be amended under section 22, the Registrar may in his discretion cause the application to be advertised again or in any case failing under clause (b) may, instead of causing the application to be advertised again, notify in the prescribed manner the correction or amendment made in the application.    |
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