Section 132 in The Trade And Merchandise Marks Act, 1958
132. Provision as to reciprocity.
- Where any country specified by the Central Government in this behalf by notification in the Official Gate does not accord to citizens of India the same rights in respect of the registration and protection of trade marks as it accords to it own nationals, no national of such country shall be entitled, either solely or jointly with any other person-(a)to apply for the registration of, or be registered as the proprietor of, a trade mark in Part A or Part B of the register,(b)to be registered as the assignee of the proprietor of a registered trade mark, or(c)to apply for registration or be registered as a registered user of a trade mark under section 49.
