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[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(2)(b) in The Trade Marks Rules, 2002

(b)the precise relationship between the registered proprietor and the proposed registered user, if any, for instance, whether their relationship is as principal and subsidiary company or whether there is common control between their business;