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[Cites 0, Cited by 0] [Section 113(1)] [Section 113] [Entire Act]

Union of India - Subsection

Section 113(1)(a) in The Trade Marks Act, 1999

(a)If the court is satisfied that such defence is prima facie tenable, it shall not proceed with the charge but shall adjourn the proceeding for three months from the date on which the plea of the accused is recorded to enable the accused to file an application before the Appellate Board under this Act, for the rectification of the register on the ground that the registration is invalid.