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[Cites 0, Cited by 27] [Section 124(1)] [Section 124] [Entire Act]

Union of India - Subsection

Section 124(1)(i) in The Trade Marks Act, 1999

(i)if any proceedings for rectification of the register in relation to the plaintiff’s or defendant’s trade mark are pending before the Registrar or the Appellate Board, stay the suit pending the final disposal of such proceedings;