Section 17(2)(a) in The Trade Marks Act, 1999

[Cites 0, Cited by 16] [Section 17(2)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2)(a) in The Trade Marks Act, 1999

(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