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[Cites 0, Cited by 2] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(1) in The Trade Marks Act, 1999

(1)In the event of or any vacancy in the office of the Chairman by reasons of his death, resignation or otherwise, the Vice-Chairman and in his absence the senior-most Member shall act as Chairman until the date on which a new Chairman, appointed in accordance with the provisions of this Act to fill such vacancy, enters upon his office.