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

Union of India - Subsection

Section 84(5) in The Trade Marks Act, 1999

(5)If any question arises as to whether any matter falls within the purview of the business allocated to a Bench, the decision of the Chairman shall be final.Explanation.— For the removal of doubts, it is hereby declared that the expression “matter” includes an appeal under section 91.