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 0] [Section 79] [Entire Act] Union of India - Subsection Section 79(c) in The Trade And Merchandise Marks Act, 1958 (c)that otherwise he had acted innocently; be punishable with imprisonment for a term which may extend to two years, or with fine, or with both:
