Section 101(1)(d) in The Trade Marks Act, 1999

[Cites 0, Cited by 0] [Section 101(1)] [Section 101] [Entire Act]

Union of India - Subsection

Section 101(1)(d) in The Trade Marks Act, 1999

(d)uses a trade mark or mark or trade description in any manner reasonably likely to lead to the belief that the goods or services in connection with which it is used are designated or described by that trade mark or mark or trade description; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 101(1)(d) in The Trade Marks Act, 1999