Section 36(1)(b) in The Trade Marks Act, 1999

[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(1)(b) in The Trade Marks Act, 1999

(b)that the article or substance was formerly manufactured under a patent that a period of two years or more after the cesser of the patent has elapsed and that the said word is the only practicable name or description of the article or substance,

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Union of India - Subsection

Section 36(1)(b) in The Trade Marks Act, 1999