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[Cites 0, Cited by 38] [Section 135(2)] [Section 135] [Entire Act]

Union of India - Subsection

Section 135(2)(c) in The Trade Marks Act, 1999

(c)restraining the defendant from disposing of or dealing with his assets in a manner which may adversely affect plaintiff’s ability to recover damages, costs or other pecuniary remedies which may be finally awarded to the plaintiff.