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[Cites 0, Cited by 0] [Section 81(1)] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(1)(d) in The Trade And Merchandise Marks Act, 1958

(d)to the effect that the registration of a trade mark gives an exclusive right to the use thereof in any circumstances in which, having regard to limitations entered on the register, the registration does not in fact give that right.