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[Cites 0, Cited by 1] [Section 84] [Entire Act]

Union of India - Subsection

Section 84(4) in The Trade Marks Act, 1999

(4)Where any Benches are constituted, the Central Government may, from time to time, by notification, make provisions as to the distribution of the business of the Appellate Board amongst the Benches and specify the matters which may be dealt with by each Bench.