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[Cites 0, Cited by 3] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(2) in The Trade And Merchandise Marks Act, 1958

(2)The use of the whole of a registered trade mark shall for the purposes of this Act be deemed to be also a used 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.