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[Cites 0, Cited by 141] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1) in The Trade And Merchandise Marks Act, 1958

(1)Any person claiming to be the proprietor of a trade mark used or proposed to be used by him, who is desirous of registering it, shall apply in writing to the Registrar in the prescribed manner for the registration of his trade mark either in Part A or in Part B of the register.