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[Cites 0, Cited by 0] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(b) in The Trade And Merchandise Marks Act, 1958

(b)where the registered user being a firm subsequently undergoes a change in its constitution; but in any case the reconstituted firm may use the trade mark, if otherwise in force, only for so long as any partner of the original firm at the time of its registration as registered user, continues to be a partner of the reconstituted firm.