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[Cites 0, Cited by 0] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(a) in The Trade And Merchandise Marks Act, 1958

(a)that, having taken all reasonable precautions against committing an offence against this section, he had at the time of the commission of the alleged offence no reason to suspect the geniuses of the trade mark or trade description or that any offence had been committed in respect of the goods and