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[Cites 0, Cited by 3] [Entire Act]

Union of India - Section

Section 122 in The Trade And Merchandise Marks Act, 1958

122. Trade usage, etc., t be taken into consideration.

- In any suit or other proceeding relation to a trade mark, the tribunal shall admit evidence of the usages of the trade concerned and of any relevant trade mark or trade name or get up legitimately used by other persons.