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 38] [Entire Act] Union of India - Section Section 39 in The Trade Marks Act, 1999 39. Assignability and transmissibility of unregistered trade marks.— An unregistered trade mark may be assigned or transmitted with or without the goodwill of the business concerned.
