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[Cites 0, Cited by 1] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(1) in The Trade And Merchandise Marks Act, 1958

(1)In respect of textile goods being piece goods-
(a)no mark consisting of a line heading alone shall be registrable as a trade mark;
(b)a line heading shall not be deemed to be adapted to distinguish;
(c)the registration of a trade mark shall not give any exclusive right to the use of a line hearing.