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

Union of India - Section

Section 50 in The Trade And Merchandise Marks Act, 1958

50. Existing registrations of registered of registered users not to have effect after three years.

- Notwithstanding anything contained in any law for the time being in force or in any contract or agreement, every registration made before the commencement of this Act of a registered user shall cease to have effect after the expiration of three years from such commencement.