Section 46(2)(a) in The Trade And Merchandise Marks Act, 1958

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Union of India - Subsection

Section 46(2)(a) in The Trade And Merchandise Marks Act, 1958

(a)the circumstances referred to in clause (b) of sub-section (1) are shown to exist so far as regards non-use of the trade mark in relation to goods to be sold, or otherwise traded in, in a particular place in India (otherwise than for export from India), or in relation to goods to be exported to a particular market outside India; and

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Union of India - Subsection

Section 46(2)(a) in The Trade And Merchandise Marks Act, 1958