[TO BE PUBLISHED IN THE GAZETTE OF INDIA, EXTRAORDINARY, PART II, SECTION 3, SUB-SECTION (i)].                                 

GOVERNMENT OF INDIA

MINISTRTY OF FINANCE

(DEPARTMENT OF REVENUE)

New Delhi, dated  the 8^th May, 2007

NOTIFICATION No. 48/2007-CUSTOMS (N.T.)

          G.S.R.332  (E). - In exercise of the powers conferred by section 11 of the Customs Act, 1962 (52 of 1962), the Central  Government being satisfied that it is necessary in the public interest so to do, for the purposes specified in sub-section (2) of  that section; hereby makes the following  further amendments in the notification of the Government of India in the Ministry of Finance, Department of Revenue No.1/64-Customs, dated the 18th January, 1964, namely:-

 In the said notification,-

 (i) clauses (iii),(iv) and (vii) shall be omitted;

 (ii)  in clause (viii), for the words and figures " section 117 of the Trade and Merchandise Marks Act, 1958," the words and figures " section  139 of the  Trade Marks Act,1999" shall be substituted;

(iii)  in  clause(ix), in sub-clause (b), for the words and figures " section 75 of the Trade and Merchandise Marks Act, 1958," the words and figures " section  82 of the  Trade Marks Act,1999" shall be substituted;

(iv) in clause (x), in sub-clause (b), for the words and figures " section 75 of the Trade and Merchandise Marks Act, 1958," the words and figures " section  82 of the  Trade Marks Act,1999" shall be substituted.

[F.No 305/159/2005-FTT]

( S.P.RAO),

Under Secretary to the Government of India.

Note:- The notification No 1/64-Customs  dated the 18^th January, 1964 was published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i) vide GSR 87 dated the  18^th January, 1964 and was amended by notification No 61/2000-Customs (NT) dated  the  10^th October,2000 published  in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i)   dated the  10^th October,2000.