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[Cites 0, Cited by 1] [Section 97] [Entire Act]

Union of India - Subsection

Section 97(b) in The Trade And Merchandise Marks Act, 1958

(b)the Registrar may, subject to any rules made in this behalf under section 133, make such orders as to costs as he considers reasonable, and any such order shall be executable as a decree of a civil court: