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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Punjab - Subsection

Section 1(c) in Trade and Merchandise Marks Act, 1958 - Rules framed under section 110

(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.