Section 46(1)(b) in The Trade And Merchandise Marks Act, 1958

[Cites 0, Cited by 29] [Section 46(1)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(1)(b) in The Trade And Merchandise Marks Act, 1958

(b)that up to a date one month before the date of the application, a continuous period of five years or longer had elapsed during which the trade mark was registered and during which there was no bona fide use thereof in relation to those goods by any proprietor thereof for the time being:

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Union of India - Subsection

Section 46(1)(b) in The Trade And Merchandise Marks Act, 1958