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[Cites 0, Cited by 0] [Section 2(16)] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(16)(a) in The Delhi Excise Act, 2009

(a)there is any violation of any right under the Trade Marks Act,1999 ( 47 of 1999) or the Copyright Act,1957 (14 of 1957) or any other similar Act in force, or