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 3] [Section 8] [Entire Act] Union of India - Subsection Section 8(2) in The Trade And Merchandise Marks Act, 1958 (2)Any question arising as to the class within which any goods fall shall be determined by the Registrar whose decision in the matter shall be final.
