Mobile View
Main Search
Forums
Advanced Search
Disclaimer
Loading...
User Queries
trade marks act
trade mark
trade mark act 1999
"the trade marks act,1999"
marks
[
Section 2(1)(i)(V)
] [
Section 2(1)(i)
] [
Section 2(1)
] [
Section 2
] [
Complete Act
]
Central Government Act
Section 2(1)(i)(V)(k) in The Trade Marks Act, 1999
(k) '' Judicial Member'' means a Member of the Appellate Board appointed as such under this Act, and includes the Chairman and the Vice- Chairman;