Section 2(2) in The Trade And Merchandise Marks Act, 1958
(2)In this Act, unless the context otherwise requires, any reference-(a)to the use of a mark shall be construed as a reference to the use of a printed or other visual representation f the mark;(b)to the use of a mark in relation to goods shall be construed as a reference to the use of the mark upon, or in any physical or in any other relation whatsoever, to such goods;(c)to a registered trade mark shall be construed as including a reference to a trade mark registered in Part A of the register or Part B of the register, as the case may be:(d)to the Registrar shall be construed as including a reference to any officer when discharging the functions of the Registrar in pursuance of sub-section (2) of section 4;(e)to the Trade Marks Registry shall be construed as including a reference to any office of the Trade Marks Registry.
