(2)A mark shall not be registered as a trade mark if—(a)it is of such nature as to deceive the public or cause confusion;(b)it contains or comprises of any matter likely to hurt the religious susceptibilities of any class or section of the citizens of India;(c)it comprises or contains scandalous or obscene matter;(d)its use is prohibited under the Emblems and Names (Prevention of Improper Use) Act, 1950 (12 of 1950).
