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 3] [Section 85] [Entire Act] Union of India - Subsection Section 85(1) in The Trade Marks Act, 1999 (1)A person shall not be qualified for appointment as the Chairman unless he—(a)is, or has been, a Judge of a High Court; or(b)has, for at least two years, held the office of a Vice-Chairman.
