Section 13 in Trade and Merchandise Marks Act, 1958 - Rules framed under section 110
13. Application of the Code of Civil Procedure and Rules and Forms of the Court.
- In cases not provided for in the foregoing Rules, the provisions of the Code of Civil Procedure, 1908 and, the Rules and Forms of the Court, shall apply mutatis mutandis to the proceedings under the Act:Provided that it shall not be necessary for the Court to frame issues and the evidence may be taken in the form of affidavits where the Judge so directs.
