Section 11(4)(b) in The Trade Marks Act, 1999

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Union of India - Subsection

Section 11(4)(b) in The Trade Marks Act, 1999

(b)a trade mark which, on the date of the application for registration of the trade mark in question, or where appropriate, of the priority claimed in respect of the application, was entitled to protection as a well-known trade mark.

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Union of India - Subsection

Section 11(4)(b) in The Trade Marks Act, 1999