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[Cites 0, Cited by 1] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(a) in The Trade Marks Act, 1999

(a)where the registered user being an individual enters into a partnership with any other person for carrying on the business concerned; but in any such case the firm may use the trade mark, if otherwise in force, only for so long as the registered user is a member of the firm;