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 1] [Section 33] [Entire Act] Union of India - Subsection Section 33(a) in The Trade And Merchandise Marks Act, 1958 (a)to the use of the first-mentioned trade mark in relation to those goods by the proprietor or a predecessor in title of his; or
