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[Cites 0, Cited by 80] [Section 9(1)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1)(b) in The Trade Marks Act, 1999

(b)which consist exclusively of marks or indications which may serve in trade to designate the kind, quality, quantity, intended purpose, values, geographical origin or the time of production of the goods or rendering of the service or other characteristics of the goods or service;