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[Cites 0, Cited by 0] [Section 112(1)] [Section 112] [Entire Act]

Union of India - Subsection

Section 112(1)(a) in The Trade And Merchandise Marks Act, 1958

(a)in any legal proceedings before a High Court in which the relief sought include alteration or rectification of the register or in which any question relation to the practice of the Trade Marks Registry is raised;