Section 46(1)(a) in The Trade And Merchandise Marks Act, 1958

[Cites 0, Cited by 20] [Section 46(1)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(1)(a) in The Trade And Merchandise Marks Act, 1958

(a)that the trade mark was registered without any bona fide intention on the part of the applicant for registration that it should be used in relation to those goods by him, or, in a case to which the provisions of section 45 apply, by the company concerned, and that there has, in fact, been no bona fide use of the trade mark in relation to those goods by any proprietor thereof for the time being up to a date one month before the date of the application; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 46(1)(a) in The Trade And Merchandise Marks Act, 1958