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Union of India - Section

Section 117 in The Trade Marks Act, 1999

117. Costs of defence or prosecution.—

In any prosecution under this Act, the court may order such costs to be paid by the accused to the complainant, or by the complainant to the accused, as the court deems reasonable having regard to all the circumstances of the case and the conduct of the parties and the costs so awarded shall be recoverable as if they were a fine.