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[Cites 0, Cited by 36] [Section 124(1)] [Section 124] [Entire Act]

Union of India - Subsection

Section 124(1)(ii) in The Trade Marks Act, 1999

(ii)if no such proceedings are pending and the court is satisfied that the plea regarding the invalidity of the registration of the plaintiff’s or defendant’s trade mark is prima facie tenable, raise an issue regarding the same and adjourn the case for a period of three months from the date of the framing of the issue in order to enable the party concerned to apply to the Appellate Board for rectification of the register.