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

[Cites 0, Cited by 11] [Section 2(2)] [Section 2] [Entire Act]

Union of India - Subsection

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

(b)to the use of a mark in relation to goods shall be construed as a reference to the use of the mark upon, or in any physical or in any other relation whatsoever, to such goods;

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Union of India - Subsection

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