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[Cites 0, Cited by 0] [Section 63(2)] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(2)(ii) in The Trade And Merchandise Marks Act, 1958

(ii)direct the Registrar to accept the application and approve the aid draft of the regulations either without modification and unconditionally or subject to any conditions or limitations, or to any amendments or modification of the application or of the regulations, which it thinks requisite having regard to any of the said matters.