Section 17(1)(b) in The Limited Liability Partnership Act, 2008

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Union of India - Subsection

Section 17(1)(b) in The Limited Liability Partnership Act, 2008

(b)a registered trade mark of a proprietor under the Trade Marks Act, 1999, as is likely to be mistaken for it, then on an application of such limited liability partnership or proprietor referred to in clauses (a) and (b) respectively or a company, the Central Government may direct that such limited liability partnership to change its name or new name within a period of three months from the date of issue of such direction:

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Union of India - Subsection

Section 17(1)(b) in The Limited Liability Partnership Act, 2008