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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(1)(b) in The Trade And Merchandise Marks Act, 1958

(b)that the article or substance was formerly manufactured under a patent, that a period of two years or more after the cesser of the patent has elapsed, and that the said word is the only practicable name or description of the article or substance;