Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 17] [Section 109] [Entire Act] Union of India - Subsection Section 109(5) in The Trade And Merchandise Marks Act, 1958 (5)Where an appeal is heard by a single Judge, a further appeal shall lie to a Bench of the High Court.
