Section 4 — Section 2

Section 2— (a) omit clause (1); (b) in clause (2) omit “(as respects designs)”; (c) for clause (3), substitute— ‘(3) “controller” means the Controller General of Patents, Designs and Trade Marks appointed under sub-section (1) of section 4 of the Trade and Merchandise Marks Act, 1958 (43 of 1958);’; (d) in clause (5) for “trade mark as defined in section 478”, substitute “trade mark as defined in clause (v) of sub-section (1) of section 2 of the Trade and Merchandise Marks Act, 1958 (43 of 1958)”.; (e) omit clause (6); (f) in clause 7, after sub-clause (ee) insert,— “(f) in relation to the Union territories of Dadra and Nagar Haveli and Goa, Daman and Diu, the High Court at Bombay; (g) in relation to the Union territory of Pondicherry, the High Court at Madras.”; (g) omit clauses (8), (10) and (11); (h) for clause (12), substitute— ‘(12) “patent office” means the patent office referred to in section 74 of the Patents Act, 1970.’.

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