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[Cites 0, Cited by 0] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(3) in The Trade And Merchandise Marks Act, 1958

(3)Except in the case of a direction for acceptance and approval without modification and unconditionally, the central Government shall not decide any matter under sub-section (2) without giving to the applicant an opportunity of being heard.