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 2(2)] [Section 2] [Entire Act] Union of India - Subsection Section 2(2)(a) in The Trade And Merchandise Marks Act, 1958 (a)to the use of a mark shall be construed as a reference to the use of a printed or other visual representation f the mark;