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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(1)(a) in The Trade And Merchandise Marks Act, 1958

(a)may be varied by the Registrar as regards the goods in respect of which or any conditions or restrictions subject to which, it has effect, on the application in writing in the prescribed manner of the registered proprietor of the trade mark;