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 0] [Entire Act] Union of India - Section Section 4 in The Trade Marks (Applications And Appeals To The Intellectual Property Appellate Board) Rules, 2003 4. Facts of the case: (Give here a concise statement of facts in a chronological order, each paragraph containing as nearly as possible a separate issue or fact.)
