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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2)(b) in The Trade And Merchandise Marks Act, 1958

(b)for the purposes of any other legal proceeding relating to the trade make,-
(i)if the trade mark consists solely of such words, all rights of the proprietor under this Act or any other law to the use of the trade mark in relation to the article or substance in question or to any goods of the same description; or
(ii)if the trade mark contains such words and other matter, all such rights of the proprietor to the use of such words, in such relation as aforesaid;