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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(a) in The Trade And Merchandise Marks Act, 1958

(a)contains any part-
(i)which is not the subject of a separate application by the proprietor for registration as a trade mark; or
(ii)which is not separately registered by the proprietor as a trade mark; or