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[Cites 0, Cited by 0] [Section 118] [Entire Act]

Union of India - Subsection

Section 118(2) in The Trade And Merchandise Marks Act, 1958

(2)The importer or his agent shall, within fourteen days, comply with the requirement as aforesaid, and if he fails to do s he shall be punishable with fine which may extend to five hundred rupees.