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[Cites 0, Cited by 0] [Section 98(1)] [Section 98] [Entire Act]

Union of India - Subsection

Section 98(1)(a) in The Trade Marks Act, 1999

(a)in any legal proceedings before the Appellate Board in which the relief sought includes alteration or rectification of the register or in which any question relating to the practice of the Trade Marks Registry is raised;