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[Cites 0, Cited by 123] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1) in The Trade Marks Act, 1999

(1)Subject to the other provisions of this Act, the registration of a trade mark shall, if valid, give to the registered proprietor of the trade mark the exclusive right to the use of the trade mark in relation to the goods or services in respect of which the trade mark is registered and to obtain relief in respect of infringement of the trade mark in the manner provided by this Act.