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[Cites 0, Cited by 13] [Section 124] [Entire Act]

Union of India - Subsection

Section 124(4) in The Trade Marks Act, 1999

(4)The final order made in any rectification proceedings referred to in sub-section (1) or sub-section (2) shall be binding upon the parties and the court shall dispose of the suit conformably to such order in so far as it relates to the issue as to the validity of the registration of the trade mark.