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[Cites 0, Cited by 3] [Section 101] [Entire Act]

Union of India - Subsection

Section 101(2) in The Trade And Merchandise Marks Act, 1958

(2)Nothing in sub-section (1) shall be deemed to require the Register to hear the parties before disposing of an application for extension of time , and no appeal shall lie from any order of the Registrar under this section.