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[Cites 0, Cited by 25] [Section 29(4)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(4)(c) in The Trade Marks Act, 1999

(c)the registered trade mark has a reputation in India and the use of the mark without due cause takes unfair advantage of or is detrimental to, the distinctive character or repute of the registered trade mark.