Section 2(1)(z) in The Trade Marks Act, 1999

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Union of India - Subsection

Section 2(1)(z) in The Trade Marks Act, 1999

(z)“service” means service of any description which is made available to potential users and includes the provision of services in connection with business of any industrial or commercial matters such as banking, communication, education, financing, insurance, chit funds, real estate, transport, storage, material treatment, processing, supply of electrical or other energy, boarding, lodging, entertainment, amusement, construction, repair, conveying of news or information and advertising;

(za)“trade description” means any description, statement or other indication, direct or indirect,—

(i)as to the number, quantity, measure, gauge or weight of any goods; or

(ii)as to the standard of quality of any goods or services according to a classification commonly used or recognised in the trade; or

(iii)as to fitness for the purpose, strength, performance or behaviour of any goods, being “drug” as defined in the Drugs and Cosmetics Act, 1940 (23 of 1940), or “food” as defined in the Prevention of Food Adulteration Act, 1954 (37 of 1954); or

(iv)as to the place or country in which or the time at which any goods or services were made, produced or provided, as the case may be; or

(v)as to the name and address or other indication of the identity of the manufacturer or of the person providing the services or of the person for whom the goods are manufactured or services are provided; or

(vi)as to the mode of manufacture or producing any goods or providing services; or

(vii)as to the material of which any goods are composed; or

(viii)as to any goods being the subject of an existing patent, privilege or copyright,

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Union of India - Subsection

Section 2(1)(z) in The Trade Marks Act, 1999