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[Cites 0, Cited by 5] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2) in The Trade And Merchandise Marks Act, 1958

(2)Where the goods bearing a registered trademark are lawfully acquired by a person, the sale of or other dealings in those goods by that person or by a person claiming under or through him is not an infringement or the trade make by reason only of the trade mark having been assigned by the registered proprietor to some other person after the acquisition of those goods.