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Union of India - Section

Section 114 in The Trade Marks Rules, 2002

114. Scale of costs

.-Subject to the provisions of rules 112 and 113, in all proceedings before the Registrar, he may, save as otherwise expressly provided by the Act, award such costs, not exceeding the amount admissible thereof under the Sixth Schedule, as he considers reasonable having regard to all the circumstances of the case.Review of Decision by Registrar