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[Cites 0, Cited by 0] [Section 157(3)] [Section 157] [Entire Act]

Union of India - Subsection

Section 157(3)(xxxvii) in The Trade Marks Act, 1999

(xxxvii)the manner of making an application under sub-section (1) and the period for withdrawal of such application under sub-section (2) of section 133;