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Union of India - Section

Section 37 in The Trade Marks Act, 1999

37. Power of registered proprietor to assign and give receipts.—

The person for the time being entered in the register as proprietor of a trade mark shall, subject to the provisions of this Act and to any rights appearing from the register to be vested in any other person, have power to assign the trade mark, and to give effectual receipts for any consideration for such assignment.