Form TM-C
APPLICATION FOR SEARCH AND CERTIFICATE UNDER SECTION 45(1) OF THE COPYRIGHT ACT,1957
[The relevant information must be filled up in shaded box against the respective head]
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APPLICANT |
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FEE: |
(See First Schedule for Appropriate fee) |
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Name:* |
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Trading as: |
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Address:* |
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(State) (Country) |
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[This address should be the address of the applicant’s principal place of business in India] |
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Address for service: |
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(State) (Country) |
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[(a) Unless otherwise specifically stated, the applicant’s address shall be the address for service of the applicant who has a principal place of business in India. |
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(b) The address for service in India must be provided, in case the applicant does not carry business in India] |
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Mobile No.: |
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E-mail address*: |
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Nature of the applicant: |
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[The applicant must choose either of the following categories- Individual, 2. Partnership Firm, 3. Body-incorporate including Private Limited/Limited Company, 4. Limited Liability Partnership, 5.Society, 6.Trust, 7. Government Department, 8.Statutory Organization, 9. Association of persons, 10. Hindu Undivided Family] |
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2. |
APPLICANT’S AGENT(if any): |
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Name*: |
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Address*: |
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Mobile No.*: |
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E-mail address:* |
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Nature of the Agent: |
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[The applicant must choose either of the following categories- |
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1.Registered Trade Marks Agent, 2. Advocates, 3. Constituted Attorney] |
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Registration No.: |
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[In case of authorization of agent, the address of the agent may be mentioned as the applicant’s address for service] |
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3. |
Expedited (Y/N) |
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space of label/image |
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4.
5. |
DETAIL OF THE PERSON SUBMITTING THE APPLICATION |
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Signature |
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Name |
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Authority |
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DETAILS OF DOCUMENTS ATTACHED |
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