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[Cites 0, Cited by 14] [Section 131] [Entire Act]

Union of India - Subsection

Section 131(1) in The Trade Marks Act, 1999

(1)If the Registrar is satisfied, on application made to him in the prescribed manner and accompanied by the prescribed fee, that there is sufficient cause for extending the time for doing any act (not being a time expressly provided in this Act), whether the time so specified has expired or not, he may, subject to such conditions as he may think fit to impose, extend the time and inform the parties accordingly.