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[Cites 0, Cited by 0] [Section 81(1)] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(1)(b) in The Trade And Merchandise Marks Act, 1958

(b)with respect to a part of a registered trade mark not being a part separately registered as trade mark, to the effect that it is separately registered as a trade mark; or