Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 85] [Entire Act]

Union of India - Subsection

Section 85(3) in The Trade Marks Act, 1999

(3)A person shall not be qualified for appointment as a Judicial Member, unless he—
(a)has been a member of the Indian Legal Service and has held the post in Grade I of that Service for at least three years; or
(b)has, for at least ten years, held a civil judicial office.