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[Cites 0, Cited by 0] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(2) in The Trade And Merchandise Marks Act, 1958

(2)clause (b) of sub-section shall not apply to the case of use consisting of the application of a certification trade mark to goods, notwithstanding that they are such goods are mentioned in that clause if such application is contrary to the regulations referred to in that clause.