Central Government Act
Section 71(2) in The Trade Marks Act, 1999
(2) Subject to the provisions of section 70, the provisions of sections 18, 19 and 22 shall apply in relation to an application under this section as they apply in relation to an application under section 18, subject to the modification that references t erein to acceptance of an application shall be construed as references to authorisation to proceed with an application.