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[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(2)(h) in The Trade Marks Rules, 2002

(h)where the mark is registered pursuant to sub-section (4) of section 11 with the consent of the proprietor of an earlier trade mark or other earlier right, that fact; and