Section 46(1)(a) in The Trade Marks Act, 1999

[Cites 0, Cited by 5] [Section 46(1)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(1)(a) in The Trade Marks Act, 1999

(a)a company is about to be formed and registered under the Companies Act, 1956 (1 of 1956) and that the applicant intends to assign the trade mark to that company with a view to the use thereof in relation to those goods or services by the company, or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 46(1)(a) in The Trade Marks Act, 1999