Section 2(1)(f) in The Trade And Merchandise Marks Act, 1958

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Union of India - Subsection

Section 2(1)(f) in The Trade And Merchandise Marks Act, 1958

(f)"false trade description" means-

(i)a trade description which is untrue or misleading in a material respect as regards the goods to which it is applied; or

(ii)any alteration of a trade description as regards the goods t which it is applied, whether by way of addition, effacement or otherwise, where that alteration makes the description untrue or misleading in a material respect; or

(iii)any trade description which denotes or implies that there are contained, as regards the goods to which it is applied, more yards or metres than there are contained therein standard yards or standard metres; or

(iv)any marks or arrangement or combination thereof applied to goods in such manner as to be likely to lead person to believe that the goods are the manufacture or merchandise of some person other than the person whose merchandise or manufacture they really are; or

(v)any false name or initials of a person applied to goods in such manner as if such name or initials were a trade description in any case where the name or initials-

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Union of India - Subsection

Section 2(1)(f) in The Trade And Merchandise Marks Act, 1958