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[Cites 0, Cited by 3] [Section 111(1)] [Section 111] [Entire Act]

Union of India - Subsection

Section 111(1)(b) in The Trade And Merchandise Marks Act, 1958

(b)the defendant raises a defence under clause (d) of sub-section (1) of section 30 and the plaintiff pleads the invalidity of the registration of the defendant's trade mark;