Section 7 in The Trade And Merchandise Marks Act, 1958
7. Part A and Part B of the register.
(1)The register referred to in section 6 shall be divided into two Parts called respectively Part A and Part B.(2)The Register of Trade Marks existing at the commencement of this Act shall be incorporated with and form part of Part A of the register, and this Part shall comprise all trade marks entered in the Register of Trade Marks existing at the commencement of this Act and all trade marks which after such commencement may be entered in Part A of the register.(3)Part B of the register shall comprise all trade marks which after the commencement of this Act may be entered in Part B of the register.
