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[Cites 0, Cited by 1] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(3) in The Trade Marks Act, 1999

(3)Where the validity of an assignment or transmission is in dispute between the parties, the Registrar may refuse to register the assignment or transmission until the rights of the parties have been determined by a competent court and in all other cases the Registrar shall dispose of the application within the prescribed period.