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[Section 49(3)] [Section 49] [Complete Act]
Central Government Act
Section 49(3)(b) in The Trade And Merchandise Marks Act, 1958
(b) to accept the application either absolutely or subject to any conditions, restrictions or limitations which the Central Government may think proper to impose: Provided that no direction for refusing the application or for its acceptance conditionally shall be made unless the applicant has been given an opportunity of being heard.