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 2] [Section 110] [Entire Act] Union of India - Subsection Section 110(b) in The Trade Marks Act, 1999 (b)the alleged offence relates to a registered or an unregistered trade mark and the act or omission is permitted under any other law for the time being in force.
