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[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(1)(a) in The Trade And Merchandise Marks Act, 1958

(a)where a certification trade mark is registered subject to any conditions or limitations entered on the register, the us of any such mark in any mode, in relation to goods to be exported to any market or in any other circumstances, to which having regard to any such limitations, the registration does not extend;