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 0] [Section 54] [Entire Act] State of Jammu-Kashmir - Subsection Section 54(w) in The Specific Relief Act, 1977 (1920 A.D.) (w)A improperly uses trade-mark of B. B may obtain an injunction to restrain the user, provided that B's use of the trade mark is honest.
