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 97] [Entire Act] Union of India - Subsection Section 97(1) in The Trade Marks Act, 1999 (1)An application for rectification of the register made to the Appellate Board under section 57 shall be in such form as may be prescribed.
