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Trade Marks Act, 1999 132. Abandonment.- Where, in the opinion of the Registrar, an applicant is in default in the prosecution of an application field under this Act or any Act relating to trade marks in force to the commencement of this Act, the Registrar may, by notice require the applicant to remedy the default within a time specified and after giving him, if so, desired, an opportunity of being heard, treat the application as abandoned, unless the default is remedied within the time specified in the notice.    |
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