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[Cites 0, Cited by 9] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(1) in The Trade And Merchandise Marks Act, 1958

(1)In all legal proceedings relating to a trade mark registered under this Act (including applications under section 56), the original registration of the trade mark and of all subsequent assignments and transmissions of the trade mark shall be prima facie evidence of the validity thereof.