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[Cites 0, Cited by 0] [Section 107(1)] [Section 107] [Entire Act]

Union of India - Subsection

Section 107(1)(d) in The Trade Marks Act, 1999

(d)to the effect that registration of a trade mark gives an exclusive right to the use thereof in any circumstances in which, having regard to limitation entered on the register, the registration does not in fact give that right.