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[Cites 0, Cited by 1] [Section 101(1)] [Section 101] [Entire Act]

Union of India - Subsection

Section 101(1)(e) in The Trade Marks Act, 1999

(e)in relation to the goods or services uses a trade mark or trade description in any sign, advertisement, invoice, catalogue, business letter, business paper, price list or other commercial document and goods are delivered or services are rendered to a person in pursuance of a request or order made by reference to the trade mark or trade description as so used.