Section 9(6) in The Trade And Merchandise Marks Act, 1958
(6)Subject to the other provisions of this section, a trade mark is in respect of any goods-(a)registered in Part A of the register may be registered in Part B of the register; and(b)register in Part B of the register may be registered in Part A of the register;in the name of the same proprietor of the same trade mark or any part or parts thereof.
