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trade marks act
trade mark
trade mark act 1999
"the trade marks act,1999"
marks
[
Section 157(2)(xi)
] [
Section 157(2)
] [
Section 157
] [
Complete Act
]
Central Government Act
Section 157(2)(xi)(xxxv) in The Trade Marks Act, 1999
(xxxv) the time within which an application is to be made to the Registrar for exercising his discretionary power under section 128;