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[Section 115] [Complete Act]
Central Government Act
Section 115(5) in The Trade Marks Act, 1999
(5) Any person having an interest in any article seized under sub- section (4), may, within fifteen days of such seizure, make an application to the Judicial Magistrate of the first class or Metropolitan Magistrate, as the case may be, for such article b ing restored to him and the Magistrate, after hearing the applicant and the prosecution, shall make such order on the application as he may deem fit.