Section 2(1)(i) in The Trade Marks Act, 1999

[Cites 0, Cited by 8] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(i) in The Trade Marks Act, 1999

(i)“false trade description” means—

(I)a trade description which is untrue or misleading in a material respect as regards the goods or services to which it is applied; or

(II)any alteration of a trade description as regards the goods or services to which it is applied, whether by way of addition, effacement or otherwise, where that alteration makes the description untrue or misleading in a material respect; or

(III)any trade description which denotes or implies that there are contained, as regards the goods to which it is applied, more yards or metres than there are contained therein standard yards or standard metres; or

(IV)any marks or arrangement or combination thereof when applied—

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Union of India - Subsection

Section 2(1)(i) in The Trade Marks Act, 1999