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[Cites 0, Cited by 0] [Section 157(3)] [Section 157] [Entire Act]

Union of India - Subsection

Section 157(3)(xxxix) in The Trade Marks Act, 1999

(xxxix)the conditions for inspection of documents under sub-section (1) and the fee payable for obtaining a certified copy of any entry in the register under sub-section (2) of section 148;