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[Cites 0, Cited by 0] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(a) in The Trade And Merchandise Marks Act, 1958

(a)where the registered user being an individual enters into a partnership with any other person for carrying on the business concerned but in any such case the firm may use the trade mark, if otherwise in force, only for so long as the registered user is a member of the firm;