Section 77(2)(b) in The Trade And Merchandise Marks Act, 1958

[Cites 0, Cited by 0] [Section 77(2)] [Section 77] [Entire Act]

Union of India - Subsection

Section 77(2)(b) in The Trade And Merchandise Marks Act, 1958

(b)uses any package bearing a mark which is identical with or deceptively similar to the trade mark of such proprietor, for the purpose of packing, filling, or wrapping therein any goods other than the genuine goods of the proprietor of the trade mark.

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Union of India - Subsection

Section 77(2)(b) in The Trade And Merchandise Marks Act, 1958