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[Cites 0, Cited by 80] [Section 30(2)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2)(e) in The Trade Marks Act, 1999

(e)the use of a registered trade mark, being one of two or more trade marks registered under this Act which are identical or nearly resemble each other, in exercise of the right to the use of that trade mark given by registration under this Act.