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 52(1)] [Section 52] [Entire Act] Union of India - Subsection Section 52(1)(e) in The Trade And Merchandise Marks Act, 1958 (e)may be cancelled by the Registrar in respect of any goods in relation to which the trade mark is no longer registered.