Section 15 in Trade and Merchandise Marks Act, 1958 - Rules framed under section 110
15. Disposal of cases.
- Applications relating to infringement of trade marks and passing of actions under the Act and all references, appeals, etc., shall be brought to hearing as early as may be practicable.(High Court Notification dated the 12th January, 1963, published in the Punjab Government Gazette, Legislative Supplement, Part III, dated the 25th January, 1963, and Delhi Gazette, dated 7th February, 1963, Part II, Section I).
