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[Cites 0, Cited by 2] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(2) in The Trade And Merchandise Marks Act, 1958

(2)The tribunal may, in a case to which sub-section (1) supplies, require the applicant to give security for the costs of any proceedings relative to any opposition or appeal, and in default of such security being duly given may treat the application as abandoned.