Section 129 in The Trade And Merchandise Marks Act, 1958
129. Declaration as to ownership of trade mark not registrable under the Indian Registration Act, 1908.
- Notwithstanding anything contained in the India Registration Act, 1908 (16 of 1908), no document declaring or purporting to declare the ownership or title of a person to a trade mark other than a registered trade mark shall be registered under that Act.
