Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 8] [Section 30(3)] [Section 30] [Entire Act] Union of India - Subsection Section 30(3)(b) in The Trade Marks Act, 1999 (b)the goods having been put on the market under the registered trade mark by the proprietor or with his consent.