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[Cites 0, Cited by 0] [Section 78] [Entire Act]

Union of India - Subsection

Section 78(1) in The Trade Marks Act, 1999

(1)Subject to the provisions of sections 34, 35 and 76, the registration of a person as a proprietor of certification trade mark in respect of any goods or services shall, if valid, give to that person the exclusive right to the use of the mark in relation to those goods or services.