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[Section 88] [Complete Act]
Central Government Act
Section 88(2) in The Trade Marks Act, 1999
(2) Notwithstanding anything contained in sub- section (1), a person who, immediately before the date of assuming office as the Chairman, Vice- Chairman or other Member was in service of Government, shall be deemed to have retired from service on the date n which he enters upon office as the Chairman, Vice- Chairman or other Member.