Section 36 in The Trade And Merchandise Marks Act, 1958
36. Power of registered proprietor to assign and give receipts.
- The person for the time being entered in the register as proprietor of a trade mark shall, subject to the provisions of this Act and to any rights appearing from the register to be vested in any other person, having power to assign the trade mark, and to give effectual receipts for any consideration for such assignment.
