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[Cites 0, Cited by 9] [Section 124] [Entire Act]

Union of India - Subsection

Section 124(3) in The Trade Marks Act, 1999

(3)If no such application as aforesaid has been made within the time so specified or within such extended time as the court may allow, the issue as to the validity of the registration of the trade mark concerned shall be deemed to have been abandoned and the court shall proceed with the suit in regard to the other issues in the case.