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[Cites 0, Cited by 8] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Trade Marks Act, 1999

(2)The Central Government may appoint such other officers with such designations as it thinks fit for the purpose of discharging, under the superintendence and direction of the Registrar, such functions of the Registrar under this Act as he may from time to time authorise them to discharge.