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 Document Options Get in PDF Print it! [Cites 0, Cited by 94] [Section 29] [Entire Act] Union of India - Subsection Section 29(3) in The Trade Marks Act, 1999 (3)In any case falling under clause (c) of sub-section (2), the court shall presume that it is likely to cause confusion on the part of the public.
