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Trade Marks Act, 1999 22. Correction and amendment .- The Registrar may, on such terms as he thinks just, at any time, whether before or after acceptance of an application for registration under section 18, permit the correction of any error in or in connection with the application or permit an amendment of the application. Provided that if an amendment – The Registrar may, on such terms as he thinks just, at any time, whether 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 circumstance so to do.    |
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