Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act] Union of India - Subsection Section 38(2)(b) in The Trade And Merchandise Marks Act, 1958 (b)the registered trade mark is assigned or transmitted at the same time and to the same person as the unregistered trade mark; and