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[Section 60] [Complete Act]
Central Government Act
Section 60(2) in The Trade Marks Act, 1999
(2) A proposal so to amend the register shall be brought to the notice of the registered proprietor of the trade mark affected and advertised in the prescribed manner, and may be opposed before the Registrar by any person aggrieved on the ground that t e proposed amendment contravenes the provisions of sub- section (1). CHAP COLLECTIVE MARKS CHAPTER VIII COLLECTIVE MARKS