Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 85] [Entire Act] Union of India - Subsection Section 85(6) in The Trade Marks Act, 1999 (6)No appointment of a person as the Chairman shall be made except after consultation with the Chief Justice of India.
