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[Section 157(2)(xi)] [Section 157(2)] [Section 157] [Complete Act]
Central Government Act
Section 157(2)(xi)(xviii) in The Trade Marks Act, 1999
(xviii) the manner of making applications under sub- sections (1) and (2), the manner of giving notice under sub- section (4) and the manner of service of notice of rectification under sub- section (5) of section 57;