Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 50] [Entire Act] Union of India - Subsection Section 50(3) in The Trade Marks Act, 1999 (3)The procedure for cancelling a registration shall be such as may be prescribed:Provided that before cancelling of registration, the registered proprietor shall be given a reasonable opportunity of being heard.
