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[Cites 0, Cited by 4] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(2) in The Trade Marks Act, 1999

(2)The use of the whole of a registered trade mark shall, for the purpose of this Act, be deemed to be also use of any trade mark being a part thereof and registered in accordance with sub-section (1) of section 15 in the name of the same proprietor.