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Union of India - Section

Section 118 in The Trade Marks Rules, 2017

118. Scale of costs.

- Subject to the provisions of rules 116 and 117, in all proceedings before the Registrar, he may, save as otherwise expressly provided by the Act, award such costs, not exceeding the amount admissible thereof under the Forth Schedule, as he considers reasonable having regard to all the circumstances of the case.Review of Decisions of the Registrar