Section 113(1)(c) in The Trade Marks Act, 1999

[Cites 0, Cited by 0] [Section 113(1)] [Section 113] [Entire Act]

Union of India - Subsection

Section 113(1)(c) in The Trade Marks Act, 1999

(c)If within a period of three months or within such extended time as may be allowed by the court the accused fails to apply to the Appellate Board for rectification of the register, the court shall proceed with the case as if the registration were valid.

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Union of India - Subsection

Section 113(1)(c) in The Trade Marks Act, 1999