Section 2(1)(m) in The Trade And Merchandise Marks Act, 1958

[Cites 0, Cited by 5] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(m) in The Trade And Merchandise Marks Act, 1958

(m)"permitted use", in relation to a registered trade mark, means the use of a trade mark-

(i)by a registered user of the trade mark in relation to goods-