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[Cites 0, Cited by 11] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The Trade And Merchandise Marks Act, 1958

(2)A name, signature or word, other than such as fall within the descriptions in clauses (a), (b), (c) and (d) of sub-section (1) shall not be registrable in Part A of the register except upon evidence of its distinctiveness.