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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(1)(b) in The Trade Marks Act, 1999

(b)may be cancelled by the Registrar on the application in writing in the prescribed manner of the registered proprietor or of the registered user or of any other registered user of the trade mark;