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[Cites 0, Cited by 87] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(5) in The Trade Marks Act, 1999

(5)A registered trade mark is infringed by a person if he uses such registered trade mark, as his trade name or part of his trade name, or name of his business concern or part of the name, of his business concern dealing in goods or services in respect of which the trade mark is registered.