Section 1 in Trade and Merchandise Marks Act, 1958 - Rules framed under section 110
1. Definitions.
- In these Rules :-(a)'The Act' means the Trade and Merchandise Marks Act, 1958.(b)'The Registrar' means the Registrar of Trade Marks referred to in Section 4 of the Act and includes any officer appointed under Sub-section (2) of Section 4 of the Act to discharge any of the functions of the Registrar.(c)"The Deputy Registrar" means the Deputy Registrar (Judicial) of the Punjab High Court and includes any person performing the functions of Deputy Registrar (Judicial) for the time being.(d)"Judge" means a Judge of the Punjab High Court.(e)"Court" means Punjab High Court.
