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[Cites 0, Cited by 0] [Section 64(3)] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(3)(b) in The Trade And Merchandise Marks Act, 1958

(b)to registrar the mark either absolutely or subject to such conditions or limitations, or amendments or modifications of the application or of the regulations to be deposited under section 65, as the Central Government may think proper to impose or make;