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[Cites 0, Cited by 3] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(1) in The Trade Marks Act, 1999

(1)Where under the provisions of this Act, use of a registered trade mark is required to be proved for any purpose, the tribunal may, if and, so far as it shall think right, accept use of a registered associated trade mark, or of the trade mark with additions or alterations not substantially affecting its identity, as an equivalent for the use required to be proved.