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

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Union of India - Subsection

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

(c)to a registered trade mark shall be construed as including a reference to a trade mark registered in Part A of the register or Part B of the register, as the case may be:

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Union of India - Subsection

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