Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 108] [Entire Act] Union of India - Subsection Section 108(3) in The Trade And Merchandise Marks Act, 1958 (3)Where any such application is heard by a single Judge of the High Court,.an appeal shall lie from the order made by him on application to a Bench of the High Court.
