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[Section 64] [Complete Act]
Central Government Act
Section 64(2) in The Trade And Merchandise Marks Act, 1958
(2) In deciding any matter relating to opposition proceedings under the provisions aforesaid the tribunal shall have regard only to the considerations referred to in sub- section (3) of section 62, and a decision under the said provisions in favour of the applicant shall be conditional on the determination in his favour by the Central Government under sub- section (3) of this section of any opposition relating to any of the matters referred to in section 63.