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Trade Marks Act, 1999 131. Extension of time.- (1) If the Registrar is satisfied, on application the course to him in the prescribed manner and accompanied by the prescribed fee, that there is sufficient cause for extending the time for doing any act (not being a time expressly provided in this Act) whether the time so specified has expired or not, he may, subject to such conditions as he may thins fit to impose, extend the time and inform the parties accordingly. (2) Nothing in sub-section (1) shall be deemed to require the Registrar to hear the parties before the disposing of an application for extension of time, and no appeal shall lie form any order of the Registrar under this section.    |
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