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 24] [Entire Act] State of Uttar Pradesh - Subsection Section 24(9) in The U.P. Private Forests Rules, 1950 (9)The Forest Officer may refuse to register any mark which, in his judgement, closely resembles a mark used by the Government or a mark already registered in favour of any person.
