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[Cites 0, Cited by 1] [Section 50(1)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(1)(c) in The Trade Marks Act, 1999

(c)may be cancelled by the Registrar on the application in writing in the prescribed manner of any person on any of the following grounds, namely:—
(i)that the registered user has used the trade mark otherwise than in accordance with the agreement under clause (a) of sub-section (1) of section 49 or in such way as to cause or to be likely to cause, deception or confusion;
(ii)that the proprietor or the registered user misrepresented, or failed to disclose, some fact material to the application for registration which if accurately represented or disclosed would not have justified the registration of the registered user;
(iii)that the circumstances have changed since the date of registration in such a way that at the date of such application for cancellation they would not have justified registration of the registered user;
(iv)that the registration ought not to have been effected having regard to rights vested in the applicant by virtue of a contract in the performance of which he is interested;