Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 18] [Entire Act] Union of India - Subsection Section 18(2) in The Trade And Merchandise Marks Act, 1958 (2)An application shall not be made in respect of goods comprised in more than one prescribed class of goods.
