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Citedby 18 docs - [View All]
Madan Mohan Lal Garg vs Brijmohan Lal Garg And Ors. on 26 May, 1971
Hastimal Jain Trading As Oswal ... vs Registrar Of Trade Marks & Anr. on 8 December, 1999
Nalli Sambasivam And Smt. Nalli ... vs The Deputy Registrar Of Trade ... on 14 September, 2006
Ciba-Geigy Ltd. vs Torrent Laboratories Pvt. Ltd. ... on 6 May, 1992
Gokul Spices Private Ltd. vs Ramdev Food Products Pvt. Ltd. on 19 February, 1998

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[Section 21] [Complete Act]
Central Government Act
Section 21(1) in The Trade And Merchandise Marks Act, 1958
(1) Any person may, within three months from the date of the advertisement or re- advertisement of an application for registration or within such further period, not exceeding one month in the aggregate, as the Registrar, on application made to him in the prescribed manner and on payment of the prescribed fee, allows, give notice in writing in the prescribed manner to the Registrar, of opposition to the registration.