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[Cites 0, Cited by 2] [Section 91] [Entire Act]

Union of India - Subsection

Section 91(2) in The Trade Marks Act, 1999

(2)No appeal shall be admitted if it is preferred after the expiry of the period specified under sub-section (1):Provided that an appeal may be admitted after the expiry of the period specified therefor, if the appellant satisfies the Appellate Board that he had sufficient cause for not preferring the appeal within the specified period.