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[Cites 0, Cited by 38] [Section 134(1)] [Section 134] [Entire Act]

Union of India - Subsection

Section 134(1)(c) in The Trade Marks Act, 1999

(c)for passing off arising out of the use by the defendant of any trade mark which is identical with or deceptively similar to the plaintiff’s trade mark, whether registered or unregistered,