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[Cites 0, Cited by 13] [Section 159] [Entire Act]

Union of India - Subsection

Section 159(4) in The Trade Marks Act, 1999

(4)Subject to the provisions of section 100 and notwithstanding anything contained in any other provision of this Act, any legal proceeding pending in any court at the commencement of this Act may be continued in that court as if this Act had not been passed.