Section 2(1)(s) in The Trade Marks Act, 1999

[Cites 0, Cited by 3] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(s) in The Trade Marks Act, 1999

(s)[ “prescribed” means;

(i)in relation to proceedings before a High Court, prescribed by rules made by the High Court; and

(ii)in other cases, prescribed by rules made under this Act;Subs. by Act 33 of 2021, s. 21, for clause (s) (w.e.f. 4-4-2021)]