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[Cites 0, Cited by 1] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(3) in The Trade Marks Act, 1999

(3)The Registrar may cause such application to be advertised in any case where it appears to him expedient so to do, and where he does so, if within the time specified in the advertisement any person gives notice of opposition to the application, the Registrar shall not decide the matter without giving the parties an opportunity of being heard.