Section 36(1)(a) in The Trade Marks Act, 1999

[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(1)(a) in The Trade Marks Act, 1999

(a)that there is a well known and established use of the said word as the name or description of the article or substance or service by a person or persons carrying on trade therein, not being used in relation to goods or services connected in the course of trade with the proprietor or a registered user of the trade mark or (in the case of a certification trade mark) in relation to goods or services certified by the proprietor; or

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Union of India - Subsection

Section 36(1)(a) in The Trade Marks Act, 1999