Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 89] [Entire Act] Union of India - Subsection Section 89(1) in The Trade And Merchandise Marks Act, 1958 (1)No court shall take cognizance of an offence under section 8, section 82 or section 83 except on complaint in writing made by the Registrar or any officer authorised by him in writing.
