Legal Document View

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
[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(e) in The General Grading and Marking Rules, 1988

(e)Specimen copies of trade brand label, if any, alongwith declaration about ownership of the trade brand label and an undertaking to use the same, on permission, for Agmark graded product only;