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[Cites 0, Cited by 0] [Section 15] [Entire Act]

International Treaty - Subsection

Section 15(b) in The Geneva Conventions Act, 1960

(b)in a case where he is charged with using the design or wording upon goods, that the design or wording had been applied to the goods before he acquired them by some other person who had manufactured or dealt with the goods in the course of trade and who lawfully used the design or wording upon similar goods before the coming into force of this Act.