Section 55(1) in The Trade And Merchandise Marks Act, 1958
(1)The application in India of trade mark to goods to be exported from India and any other act done in India in relation to goods to be so exported which, if done in relation to goods to be sold or otherwise traded in within India would constitute use of a trade mark therein, shall we deemed to constitute use of the trade mark in relation to those goods for any purpose for which such use is material under this Act or any other law.
