Section 112(1)(b) in The Trade And Merchandise Marks Act, 1958

[Cites 0, Cited by 0] [Section 112(1)] [Section 112] [Entire Act]

Union of India - Subsection

Section 112(1)(b) in The Trade And Merchandise Marks Act, 1958

(b)in any appeal to the High Court from an order of the Registrar on an application for registration of a trade embark-

(i)which is not opposed, and the application is either refused by the Registrar or is accepted by him subject to any amendments, modifications, conditions or limitations, or

(ii)which has been opposed and the Registrar considers that his appearance is necessary in the public interest;

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Union of India - Subsection

Section 112(1)(b) in The Trade And Merchandise Marks Act, 1958