Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 76(1)] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(1)(d) in The Trade And Merchandise Marks Act, 1958

(d)uses a trade mark or mark or trade description in any manner reasonable likely to lead to the belief that the goods in connection with which it is used are designated or described by that trade mark or mark or trade description; or