Section 49(1)(d) in The Trade And Merchandise Marks Act, 1958

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Union of India - Subsection

Section 49(1)(d) in The Trade And Merchandise Marks Act, 1958

(d)stating whether the permitted, use is to be for a period or without limit of period, and, if for a period, the duration thereof; and

(iii)such further documents or other evidence as may be required by the Registrar or as may be prescribed.