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Trade Marks Act, 1999 77. Cancellation or varying of registration of certification trade mark.- The registrar may, on the application in the prescribed manner of any person aggrieved and after giving the proprietor an opportunity of opposing the application, make such order as he thinks fit for expunging or varying and entry in the registration to a certification trade mark, on for varying the regulations, on any of the following grounds, namely:- (a) that the proprietor is not longer competent, in the case of any of the goods or services in respect of which the mark is registered, to certify those goods or services. (b) that the proprietor has failed to observe any provisions of the regulations to be observed on his part. (c) that it is no longer to the public advantage that if the mark remains registered, the regulations should be varied.    |
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