(2)In this Act, unless the context otherwise requires, any reference—(a)to “trade mark” shall include reference to “collective mark” or “certification trade mark”;(b)to the use of a mark shall be construed as a reference to the use of printed or other visual representation of the mark;(c)to the use of a mark,—(i)in relation to goods, shall be construed as a reference to the use of the mark upon, or in any physical or in any other relation whatsoever, to such goods;(ii)in relation to services, shall be construed as a reference to the use of the mark as or as part of any statement about the availability, provision or performance of such services;(d)to the Registrar shall be construed as including a reference to any officer when discharging the functions of the Registrar in pursuance of sub-section (2) of section 3;(e)to the Trade Marks Registry shall be construed as including a reference to any office of the Trade Marks Registry.
