Section 98 in The Trade And Merchandise Marks Act, 1958
98. Exercise of discretionary power by Registrar.
- Subject to the provisions of section 101, the Registrar shall not exercise any discretionary or other power vested in him by this Act or the rules made thereunder adversely to a person applying for the exercise of that power without (if so required by that person within the prescribed time) giving to that person an opportunity of being heard.
