Section 76(1)(b) in The Trade Marks Act, 1999

[Cites 0, Cited by 0] [Section 76(1)] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(1)(b) in The Trade Marks Act, 1999

(b)the use of a certification trade mark in relation to goods or services certified by the proprietor of the mark if, as to those goods or services or a bulk of which they form part, the proprietor or another in accordance with his authorisation under the relevant regulations has applied the mark and has not subsequently removed or obliterated it, or the proprietor has at any time expressly or impliedly consented to the use of the mark;

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Union of India - Subsection

Section 76(1)(b) in The Trade Marks Act, 1999