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[Cites 0, Cited by 2] [Section 115] [Entire Act]

Union of India - Subsection

Section 115(1) in The Trade And Merchandise Marks Act, 1958

(1)A copy of any entry in the register or of any document referred t in sub-section (1) of section 125, purporting to be certified by the Registrar and sealed with the seal of the Trade Marks Registry, shall be admitted in evidence in all courts and in all proceedings without further proof r production of the original.