Section 107(3)(a) in The Trade Marks Act, 1999

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Union of India - Subsection

Section 107(3)(a) in The Trade Marks Act, 1999

(a)where that word or other expression, symbol or sign is used in direct association with other words delineated in characters at least as large as those in which that word or other expression, symbol or sign is delineated and indicating that the reference is to registration as a trade mark under the law of a country outside India being a country under the law of which the registration referred to is in fact in force; or

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Union of India - Subsection

Section 107(3)(a) in The Trade Marks Act, 1999