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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(2)(b) in The Trade And Merchandise Marks Act, 1958

(b)a person has been permitted under sub-section (3) of suction 12 to register an identical or nearly reassembling trade mark in respect of those goods under a registration extending to use in relation to goods to be s sold, or otherwise traded in, or in relation to goods to be so exported, or the tribunal is of opinion that he might properly be permitted as to registered such a trade mark;