In the Trade Marks Act, 1999,—(a)in section 2, in sub-section (1),—(i)clauses (a), (d), (f), (k), (n), (ze) and (zf) shall be omitted;(ii)for clause (s), the following clause shall be substituted, namely:—'(s) "prescribed" means,—(i)in relation to proceedings before a High Court, prescribed by rules made by the High Court; and(ii)in other cases, prescribed by rules made under this Act;';(b)in section 10, for the word "tribunal", the words "Registrar or the High Court, as the case may be," shall be substituted;(c)in section 26, for the word "tribunal", the words "Registrar or the High Court, as the case may be," shall be substituted;(d)in section 46, in sub-section (3), for the word "tribunal", the words "Registrar or the High Court, as the case may be," shall be substituted;(e)in section 47, —(i)for the words "Appellate Board", at both the places where they occur, the words "High Court" shall be substituted;(ii)for the word "tribunal", wherever it occurs, the words "Registrar or the High Court, as the case may be," shall be substituted;(f)in section 55, in sub-section (1), for the word "tribunal", the words "Registrar or the High Court, as the case may be," shall be substituted;(g)in section 57, —(i)for the words "Appellate Board", wherever they occur, the words "High Court" shall be substituted;(ii)for the word "tribunal", wherever it occurs, the words "Registrar or the High Court, as the case may be," shall be substituted;(h)in section 71, in sub-section (3), for the word "tribunal", the words "Registrar or the High Court, as the case may be," shall be substituted;(i)in Chapter XI, for the Chapter heading, the Chapter heading "APPEALS" shall be substituted;(j)sections 83, 84, 85, 86, 87, 88, 89, 89A and 90 shall be omitted;(k)in section 91, for the words "Appellate Board", wherever they occur, the words "High Court" shall be substituted;(l)sections 92 and 93 shall be omitted;(m)for section 94, the following section shall be substituted, namely:—"94. On ceasing to hold the office, the erstwhile Chairperson, Vice-Chairperson or other Members shall not appear before the Registrar.";(n)sections 95 and 96 shall be omitted;(o)in section 97, for the words "Appellate Board", wherever they occur, the words "High Court" shall be substituted;(p)in section 98, for the words "Appellate Board" or "Board", wherever they occur, the words "High Court" shall be substituted;(q)sections 99 and 100 shall be omitted;(r)in section 113,—(i)for the words "Appellate Board", at both the places where they occur, the words "High Court" shall be substituted;(ii)for the word "tribunal", the words "Registrar or the High Court, as the case may be," shall be substituted;(s)in section 123, the words "and every Member of theAppellate Board" shall be omitted;(t)in sections 124 and 125, for the words "Appellate Board", wherever they occur, the words "High Court" shall be substituted;(u)in section 130, the words "the Appellate Board or" shall be omitted;(v)in section 141, for the words "Appellate Board", at both the places where they occur, the words "High Court" shall be substituted;(w)in section 144, for the word "tribunal", the words "Registrar or the High Court, as the case may be," shall be substituted;(x)in section 157, in sub-section (2),—(i)clauses (xxxi) and (xxxii) shall be omitted;(ii)in clause (xxxiii), for the words "Appellate Board", the words "High Court" shall be substituted.
