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[Cites 0, Cited by 20] [Section 2(2)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(2)(c) in The Trade Marks Act, 1999

(c)to the use of a mark,—
(i)in relation to goods, shall be construed as a reference to the use of the mark upon, or in any physical or in any other relation whatsoever, to such goods;
(ii)in relation to services, shall be construed as a reference to the use of the mark as or as part of any statement about the availability, provision or performance of such services;