Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 9] [Section 32] [Entire Act] Union of India - Subsection Section 32(c) in The Trade And Merchandise Marks Act, 1958 (c)that the trade mark was not, at the commencement of the proceedings, distinctive of the goods of the registered proprietor.
