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[Cites 0, Cited by 0] [Section 8A(1)] [Section 8A] [Entire Act]

Union of India - Subsection

Section 8A(1)(b) in The Companies (Incorporation) Rules, 2014

(b)save as provided in section 35 of the Trade Marks Act, 1999 (47 of 1999), the name includes a trade mark registered under the Trade Marks Act, 1999 and the rules framed thereunder in the same class of goods or services in which the activity of the company is being carried out or is proposed to be carried out, unless the consent of the owner [***] [Omitted 'or applicant for registration,' by Notification No. G.S.R. 793(E), dated 16.10.2019 (w.e.f. 31.3.2014).] of the trade mark, as the case may be, has been obtained and produced by the promoters;