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[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(2)(c) in The Trade And Merchandise Marks Act, 1958

(c)except where the goods are sold from the premises for export from India, unless each bundle or unit is conspicuously marked with the name of the manufacturer or of the wholesale purchaser in India offer the goods: