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 3] [Section 7] [Entire Act] Union of India - Subsection Section 7(2) in The Trade Marks Act, 1999 (2)Any question arising as to the class within which any goods or services falls shall be determined by the Registrar whose decision shall be final.
