Section 104 in The Trade And Merchandise Marks Act, 1958
104. Procedure before Central Government.
- In all proceedings under this Act before the Central Government, evidence shall be given by affidavit:Provided that they Central Government may, if it thinks fit, take oral evidence in lieu of, or in addition to, such evidence by affidavit, and shall for that purpose have all the powers of a civil court referred to in cause (a) of section 97.
