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[Section 137] [Complete Act]
Central Government Act
Section 137(1) in The Trade Marks Act, 1999
(1) A copy of any entry in the register or of any document referred to in sub- section (1) of section 148 purporting to be certified by the Registrar and sealed with the seal of the Trade Marks Registry shall be admitted in evidence in all courts and in all proceedings without further proof or production of the original.