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[Cites 0, Cited by 0] [Section 87(1)] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(1)(b) in The Trade And Merchandise Marks Act, 1958

(b)If the accused proves to the magistrate that he has made such application within the time so limited or within such further time as the magistrate may for sufficient cause allow, the further proceedings in the prosecution shall stand stayed till the disposal of such application for rectification and of the appeal, if any, therefrom.