Where any country or country which is a member of a group of countries or union of countries or Inter-Governmental Organisation specified by the Central Government in this behalf by notification in the Official Gazette does not accord to citizens of India the same rights in respect of the registration and protection of trade marks as it accords to its own nationals, no national of such country or country which is a member of a group of countries or union of countries or Inter-Governmental Organisation, as the case may be, shall be entitled, either solely or jointly with any other person,—(a)to apply for the registration of, or be registered as the proprietor of, a trade mark;(b)to be registered as the assignee of the proprietor of a registered trade mark; or(c)to apply for registration or be registered as a registered user of a trade mark under section 49.
