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[Cites 0, Cited by 0] [Section 86] [Entire Act]

Union of India - Subsection

Section 86(c) in The Trade And Merchandise Marks Act, 1958

(c)that, having taken all reasonable precautions against committing the offence charged, he had, at the time if the commission of the alleged offence, no reason to suspect the genuineness of the trade mark or trade description; and