Section 87(1)(c) in The Trade And Merchandise Marks Act, 1958

[Cites 0, Cited by 0] [Section 87(1)] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(1)(c) in The Trade And Merchandise Marks Act, 1958

(c)If within a period of three months or within such extended time as may be allowed by the magistrate the accused fail to apply to the High Court for rectification of the register, the magistrate shall proceed with the case s if the registration were valid.

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Union of India - Subsection

Section 87(1)(c) in The Trade And Merchandise Marks Act, 1958