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[Cites 0, Cited by 1] [Section 139] [Entire Act]

Union of India - Subsection

Section 139(2) in The Trade Marks Act, 1999

(2)The notification may specify the manner in which such indication shall be applied that is to say, whether to goods themselves or in any other manner, and the times or occasions on which the presence of the indication shall be necessary, that is to say, whether on importation only, or also at the time of sale, whether by wholesale or retail or both.