Section 111(1)(a) in The Trade Marks Act, 1999

[Cites 0, Cited by 0] [Section 111(1)] [Section 111] [Entire Act]

Union of India - Subsection

Section 111(1)(a) in The Trade Marks Act, 1999

(a), clause (b) or clause (c) of that section, the court convicting or acquitting him may direct the forfeiture to Government of all goods and things by means of, or in relation to, which the offence has been committed, or but for such proof as aforesaid would have been committed.

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Union of India - Subsection

Section 111(1)(a) in The Trade Marks Act, 1999