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[Cites 0, Cited by 14] [Section 30(1)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(1)(b) in The Trade And Merchandise Marks Act, 1958

(b)the use by a person of a trade mark in relation to goods connected in the course of trade with the proprietor or a registered user of the trade mark if, as to those goods or a bulk of which they form part, the registered proprietor or the register user conforming to the permitted use has applied the trade mark and has not subsequently removed or obliterated it, or has at any time expressly or impliedly consented to the use of the trade mark;