Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 24] [Entire Act] Union of India - Section Section 53 in The Trade Marks Act, 1999 53. No right of permitted user to take proceeding against infringement.— A person referred to in sub-clause (ii) of clause (r) of sub-section(1)of section 2 shall have no right to institute any proceeding for any infringement.
