Section 47(1)(b) in The Trade Marks Act, 1999

[Cites 0, Cited by 12] [Section 47(1)] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(1)(b) in The Trade Marks Act, 1999

(b)that up to a date three months before the date of the application, a continuous period of five years from the date on which the trade mark is actually entered in the register or longer had elapsed during which the trade mark was registered and during which there was no bona fide use thereof in relation to those goods or services by any proprietor thereof for the time being:

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Union of India - Subsection

Section 47(1)(b) in The Trade Marks Act, 1999