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[Cites 0, Cited by 1] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(b) in The Trade Marks Act, 1999

(b)an exclusive right in another of these persons concerned, to the use of a trade mark nearly resembling the first-mentioned trade mark or of an identical trade mark in relation to—
(i)the same goods or services; or
(ii)the same description of goods or services; or
(iii)services which are associated with those goods or goods of that description or goods which are associated with those services or services of that description,