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 0] [Section 809A] [Entire Act] State of Rajasthan - Subsection Section 809A(b) in Rules of the High Court of Judicature for Rajasthan, 1952 (b)"The Registrar" means the Registrar of Trade marks and includes Deputy Registrar of Trade Marks:
