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[Cites 0, Cited by 14] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(1) in The Trade And Merchandise Marks Act, 1958

(1)On application made in the prescribed manner to a High Court or to the Registrar by any person aggrieved, the tribunal may make such order as it may think fit for cancelling or varying the registration of a trade mark on the ground of any contravention, or failure to observed a condition entered on the register in relation thereto.