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[Cites 0, Cited by 7] [Section 30(2)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2)(b) in The Trade Marks Act, 1999

(b)a trade mark is registered subject to any conditions or limitations, the use of the trade mark in any manner in relation to goods to be sold or otherwise traded in, in any place, or in relation to goods to be exported to any market or in relation to services for use or available or acceptance in any place or country outside India or in any other circumstances, to which, having regard to those conditions or limitations, the registration does not extend;