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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(1)(a) in The Trade And Merchandise Marks Act, 1958

(a)giving particulars of the relationship, existing or proposed, between the proprietor and the proposed registered user.including particulars showing the degree of control by the proprietor over the permitted use which their relationship will confer and whether it is a term of their relationship that the proposed registered user shall be the sole registered user or that there shall be any other restrictions as to persons for which registration as registered users application may be made: