Section 809A in Rules of the High Court of Judicature for Rajasthan, 1952
809A. Definitions.
(a)In these Rules "the Act" means the Trade Mark Act, 1940.(b)"The Registrar" means the Registrar of Trade marks and includes Deputy Registrar of Trade Marks:(c)The Deputy Registrar (Judicial)" means the Deputy Registrar of the High Court of Judicature for Rajasthan at Jodhpur or at the Jaipur Bench as the case may be;(d)"Judge" means the Judge nominated by the Chief Justice for the purpose.
