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[Cites 0, Cited by 1] [Section 77] [Entire Act]

Union of India - Subsection

Section 77(1) in The Trade And Merchandise Marks Act, 1958

(1)A person shall be deemed to falsify a trade mark who, either,-
(a)without the assent of the proprietor of the trade mark makes that trade mark or a deceptively similar mark; or
(b)falsifies any genuine trade mark, whether by alteration, addition, effacement or otherwise.