Section 47(2)(b) in The Trade Marks Act, 1999

[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(2)(b) in The Trade Marks Act, 1999

(b)a person has been permitted under section 12 to register an identical or nearly resembling trade mark in respect of those goods, under a registration extending to use in relation to goods to be so sold, or otherwise traded in, or in relation to goods to be so exported, or in relation to services for use or available for acceptance in that place or for use in that country, or the tribunal is of opinion that he might properly be permitted so to register such a trade mark,

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Union of India - Subsection

Section 47(2)(b) in The Trade Marks Act, 1999