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[Cites 0, Cited by 1] [Section 20(2)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2)(ii) in The Companies Act, 1956

(ii)a registered trade mark, or a trade mark which is subject of an application for registration, of any other person under the Trade Marks Act, 1999, may be deemed to be undesirable by the Central Government within the meaning of sub-section (1).