Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 7] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(4) in The Trade And Merchandise Marks Act, 1958

(4)Any evidence upon which the opponent and the applicant may rely shall be submitted in the prescribed manner and within the prescribed time to the Registrar, and the Registrar shall given opportunity to them to be heard if they so desire.