Section 102(2)(b) in The Trade Marks Act, 1999

[Cites 0, Cited by 1] [Section 102(2)] [Section 102] [Entire Act]

Union of India - Subsection

Section 102(2)(b) in The Trade Marks Act, 1999

(b)uses any package bearing a mark which is identical with or deceptively similar to the trade mark of such proprietor, for the purpose of packing, filling or wrapping therein any goods other than the genuine goods of the proprietor of the trade mark.

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Union of India - Subsection

Section 102(2)(b) in The Trade Marks Act, 1999