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[Cites 0, Cited by 0] [Section 139] [Entire Act]

Union of India - Subsection

Section 139(3) in The Trade Marks Act, 1999

(3)No notification under this section shall be issued, unless application is made for its issue by persons or associations substantially representing the interests of dealers in, or manufacturers, producers, or users of, the goods concerned, or unless the Central Government is otherwise convinced that it is necessary in the public interest to issue the notification, with or without such inquiry, as the Central Government may consider necessary.