Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 84] [Section 9(1)] [Section 9] [Entire Act] Union of India - Subsection Section 9(1)(a) in The Trade Marks Act, 1999 (a)which are devoid of any distinctive character, that is to say, not capable of distinguishing the goods or services of one person from those of another person;