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[Cites 0, Cited by 0] [Section 148(1)] [Section 148] [Entire Act]

Union of India - Subsection

Section 148(1)(b) in The Trade Marks Act, 1999

(b)every notice of opposition to the registration of a trade mark application for rectification before the Registrar, counter-statement thereto, and any affidavit or document filed by the parties in any proceedings before the Registrar;