Section 47(1)(a) in The Trade Marks Act, 1999

[Cites 0, Cited by 7] [Section 47(1)] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(1)(a) in The Trade Marks Act, 1999

(a)that the trade mark was registered without any bona fide intention on the part of the applicant for registration that it should be used in relation to those goods or services by him or, in a case to which the provisions of section 46 apply, by the company concerned or the registered user, as the case may be, and that there has, in fact, been no bona fide use of the trade mark in relation to those goods or services by any proprietor thereof for the time being up to a date three months before the date of the application; or

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Union of India - Subsection

Section 47(1)(a) in The Trade Marks Act, 1999