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Citedby 51 docs - [View All]
The Commissioner, Trade Tax vs S/S Harjeet Kaur W/O Sri Harvinder ... on 11 May, 2007
Krishna Kumar And Jai Prakash ... vs State Of U.P. Through Principal ... on 10 April, 2006
Navayuga Exports Ltd., Hyd. vs A.P. Mineral Development Corpn. ... on 24 April, 1998
The Chief Officer, Sangli ... vs The Khadya Peya Vikretas Malak ... on 2 August, 1971
Indo-Pharma Pharmaceutical ... vs Pharmaceutical Company Of India on 22 August, 1977

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[Complete Act]
Central Government Act
Section 7 in The Trade Marks Act, 1999
7. Classification of goods and services.-
(1) The Registrar shall classify goods and services, as far as may be, in accordance with the International classification of goods and services for the purposes of registration of trade marks.
(2) Any question arising as to the class within which any goods or services falls shall be determined by the Registrar whose decision shall be final.