Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 69] [Entire Act] Union of India - Subsection Section 69(a) in The Trade And Merchandise Marks Act, 1958 (a)that the p-proprietor is no longer competent, in the case of any of the goods in respect of which the mark is registered, to certify those goods;
