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[Cites 0, Cited by 2] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(1) in The Trade Marks Act, 1999

(1)The Appellate Board shall not be bound by the procedure laid down in the Code of Civil Procedure, 1908 (5 of 1908) but shall be guided by principles of natural justice and subject to the provisions of this Act and the rules made thereunder, the Appellate Board shall have powers to regulate its own procedure including the fixing of places and times of its hearing.