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[Cites 0, Cited by 22] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in The Trade Marks Act, 1999

(1)For the purposes of this Act, a record called the Register of Trade Marks shall be kept at the head office of the Trade Marks Registry, wherein shall be entered all registered trade marks with the names, addresses and description of the proprietors, notifications of assignment and transmissions, the names, addresses and descriptions of registered users, conditions, limitations and such other matter relating to registered trade marks as may be prescribed.