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[Cites 0, Cited by 0] [Section 114] [Entire Act]

Union of India - Subsection

Section 114(2) in The Trade And Merchandise Marks Act, 1958

(2)Notwithstanding anything contained in any other law, a registered user so made a party to the proceeding shall not be liable for any costs unless he enters an appearance and takes part in the proceeding.