LexSection 121 — Instructions of Central Government as to permissible variation to be observed by criminal courts.
Trade Marks Act, 1999
Instructions of Central Government as to permissible variation to be observed by criminal courts.—The Central Government may, by notification in the Official Gazette, issue instructions for the limits of variation, as regards number, quantity, measure, gauge or weight which are to be recognised by criminal courts as permissible in the case of any goods. CHAPTER XIII MISCELLANEOUSOpen in Lexace · Ask the AI about this section