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Union of India - Section

Section 71 in The Trade And Merchandise Marks Act, 1958

71. Textile goods.

- The Central Government may prescribe classes of goods this Chapter referred to as textile goods) to the trade marks used in relation to which the provisions of this Chapter shall apply; and subject to the said provisions, the other provisions of this Act shall apply to such trade marks as they apply to trade marks used in relation to other classes of goods.