Section 117 — Costs of defence or prosecution.
Trade Marks Act, 1999
Costs of defence or prosecution.βIn any prosecution under this Act, the court may order such costs to be paid by the accused to the complainant, or by the complainant to the accused, as the court deems reasonable having regard to all the circumstances of the case and the conduct of the parties and the costs so awarded shall be recoverable as if they were a fine.Open in Lexace · Ask the AI about this section
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