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

Union of India - Subsection

Section 2(1)(c) in The Trade And Merchandise Marks Act, 1958

(c)"certification trade mark" means a mark adapted in relation to any goods to distinguish, in the course of trade, goods certified by any person in respect of origin, material, mode of manufacture, quality, accuracy or other characteristic, from goods not so certified and registrable as such under the provisions of Chapter VIII in respect of those goods in the name, as proprietor of certification trade mark, of that person;