Section 85(4)(a) in The Trade Marks Act, 1999

[Cites 0, Cited by 3] [Section 85(4)] [Section 85] [Entire Act]

Union of India - Subsection

Section 85(4)(a) in The Trade Marks Act, 1999

(a)has, for at least ten years, exercised functions of a tribunal under this Act or under the Trade and Merchandise Marks Act, 1958 (43 of 1958), or both, and has held a post not lower than the post of a Joint Registrar for at least five years; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 85(4)(a) in The Trade Marks Act, 1999