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[Cites 0, Cited by 0] [Section 81(3)] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(3)(c) in The Trade And Merchandise Marks Act, 1958

(c)where that word is used in relation to a mark registered as a trade mark under the law of a country outside India and in relation solely to goods to be exported to that country.