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[Cites 0, Cited by 0] [Section 84(3)] [Section 84] [Entire Act]

Union of India - Subsection

Section 84(3)(c) in The Trade Marks Act, 1999

(c)may authorise the Vice-Chairman, the Judicial Member or the Technical Member appointed to one Bench to discharge also the functions of the Judicial Member or the Technical Member, as the case may be, of another Bench.