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 63] [Entire Act] Union of India - Subsection Section 63(1) in The Trade And Merchandise Marks Act, 1958 (1)When authorisation to proceeding with an application under section 62 has been given, the Registrar shall forward the application to the Central Government.
