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[Cites 0, Cited by 4] [Section 11(6)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(6)(v) in The Trade Marks Act, 1999

(v)the record of successful enforcement of the rights in that trade mark; in particular, the extent to which the trade mark has been recognised as a well-known trade mark by any court or Registrar under that record.