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[Cites 0, Cited by 6] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(2) in The Trade And Merchandise Marks Act, 1958

(2)It any person contravenes any of the provisions of sub-section (1), he shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.