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[Cites 0, Cited by 0] [Section 76(1)] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(1)(b) in The Trade And Merchandise Marks Act, 1958

(b)applies it to any package in or with which the goods are sold, or exposed for sale, or had in possession for ale or for any purpose of trade o manufacture; or