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[Cites 0, Cited by 24] [Section 91] [Entire Act]

Union of India - Subsection

Section 91(1) in The Trade Marks Act, 1999

(1)Any person aggrieved by an order or decision of the Registrar under this Act, or the rules made thereunder may prefer an appeal to the Appellate Board within three months from the date on which the order or decision sought to be appealed against is communicated to such person preferring the appeal.