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[Cites 0, Cited by 2] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(1) in The Trade Marks Act, 1999

(1)Subject to any agreement subsisting between the parties, a registered user may institute proceedings for infringement in his own name as if he were the registered proprietor, making the registered proprietor a defendant and the rights and obligations of such registered user in such case being concurrent with those of the registered proprietor.