Section 2(1)(u) in The Trade And Merchandise Marks Act, 1958

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Union of India - Subsection

Section 2(1)(u) in The Trade And Merchandise Marks Act, 1958

(u)"trade description" means any description, statement or other indication, direct or indirect,-

(i)as t the number, quantity, measure, gauge of weight of any goods; or

(ii)as to the standard of quality of any goods, according to a classification commonly used or recognised in the trade;

(iii)as to fitness for the purpose, strength, performance or behaviour of any goods, being "drug" as defined in the Drugs Act, 1940 (23 of 1940), or "food" as defined in the Prevention of Food Adulteration Act, 1954 (37 of 1954); or

(iv)as to the place or country in which r the time at which any goods were made or produced; or

(v)as to the name and address or other indication of the identity of the manufacturer or of the person for whom the goods are manufactured; or

(vi)as to the mode of manufacture or producing any goods; or

(vii)as to the material of which any goods are composed; or

(viii)as to any goods being the subject of an existing patent, privilege or copyright;

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Union of India - Subsection

Section 2(1)(u) in The Trade And Merchandise Marks Act, 1958