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[Cites 0, Cited by 1] [Section 30(1)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(1)(c) in The Trade And Merchandise Marks Act, 1958

(c)the use of a trademark by a person in relation to goods adapted to form part of, or to be accessory to, other goods in relation to which the trade mark has been used without infringement of the right given by registration under this Act or might for the time being be so used, if the use of the trade mark is reasonably necessary in order to indicate that the goods are so adapted, and neither the purpose not the effect of the use of the trade mark is to indicate, otherwise that in accordance with the fact, a connection in the course of trade between any person and the goods;