Section 47(2)(a) in The Trade Marks Act, 1999

[Cites 0, Cited by 1] [Section 47(2)] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(2)(a) in The Trade Marks Act, 1999

(a)the circumstances referred to in clause (b) of sub-section (1) are shown to exist so far as regards non-use of the trade mark in relation to goods to be sold, or otherwise traded in a particular place in India (otherwise than for export from India), or in relation to goods to be exported to a particular market outside India; or in relation to services for use or available for acceptance in a particular place in India or for use in a particular market outside India; and

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Union of India - Subsection

Section 47(2)(a) in The Trade Marks Act, 1999