Section 63(4) in The Trade And Merchandise Marks Act, 1958
(4)Notwithstanding anything contained in this section, the Central Government may, at the request of the applicant made through the Registrar, consider the application with regard to any of the matters referred to in sub-section (2) before authorisation to proceed with the application is given, but the Central Government shall be at liberty to reconsider any matter on which it has given a decision under this sub-section if baby amendment or modification is thereafter made in the application or in the draft of the regulations.
