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 2] [Section 6] [Entire Act] Union of India - Subsection Section 6(3) in The Trade And Merchandise Marks Act, 1958 (3)Subject to the superintendent and direction of the Central Government, the register shall be kept under the control and management of the Registrar.
