Section 9 in Trade and Merchandise Marks Act, 1958 - Rules framed under section 110
9. Counter claim for notification of Registrar in a suit for infringement.
- A defendant in a suit for infringement filed in the High Court may in regard to any registered trade mark issue counter-claim for the rectification of the register and shall within the time limited for the delivery of the counter-claim serve the Registrar with the same, and the Registrar shall be entitled to take such part in the suit as he may think fit without delivering a defence or other pleading.
