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[Cites 0, Cited by 0] [Section 116(3)] [Section 116] [Entire Act]

Union of India - Subsection

Section 116(3)(a) in The Trade Marks Rules, 2002

(a)in India, before any Court or person having by law authority to receive evidence, or before any officer empowered by such Court as aforesaid to administer oaths or to take affidavits;