Section 68(1)(c) in The Trade And Merchandise Marks Act, 1958

[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(1)(c) in The Trade And Merchandise Marks Act, 1958

(c)the use of a certification trade mark in relation to goods adapted to form part of, or to be accessory to, other goods in relation to which the mark has been used without infringement or the right given as aforesaid or might for the time being be so used, if the use of the mark is reasonably necessary in order to indicate that the goods are so adapted and neither the purpose nor the effect of the use of the mark is to indicate otherwise than in accordance with the fact that the goods are certified by the proprietor.

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Union of India - Subsection

Section 68(1)(c) in The Trade And Merchandise Marks Act, 1958