Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(x) in The Trade And Merchandise Marks Act, 1958

(x)"tribunal" means the Registrar or, as the case may be, the High Court, before which the proceeding concerned is pending.