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[Cites 0, Cited by 3] [Section 111(1)] [Section 111] [Entire Act]

Union of India - Subsection

Section 111(1)(i) in The Trade And Merchandise Marks Act, 1958

(i)if any proceedings for rectification of the register in relation to the plaintiff's or defendant's trade mark are pending before the Registrar or the High Court, stay the suit pending the final disposal of such proceedings;