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 10] [Section 46(1)] [Section 46] [Entire Act] Union of India - Subsection Section 46(1)(b) in The Trade Marks Act, 1999 (b)the proprietor intends it to be used by a person, as a registered user after the registration of the trade mark.