Section 9(5)(b) in The Trade And Merchandise Marks Act, 1958

[Cites 0, Cited by 1] [Section 9(5)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(5)(b) in The Trade And Merchandise Marks Act, 1958

(b)by reason of the use of the trade mark or of any other circumstances the trade mark is in fact so adapted to distinguish or is in fact capable of distinguishing as aforesaid.

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Union of India - Subsection

Section 9(5)(b) in The Trade And Merchandise Marks Act, 1958