LexSection 129 — Evidence before Registrar.
Trade Marks Act, 1999
Evidence before Registrar.—In any proceeding under this Act before the Registrar, evidence shall be given by affidavit: Provided that the Registrar may, if he thinks fit, take oral evidence in lieu of, or in addition to, such evidence by affidavit.Open in Lexace · Ask the AI about this section