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[Cites 0, Cited by 173] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in The Trade And Merchandise Marks Act, 1958

(1)Save as provided in sub-section (3), no trade mark shall be registered in respect of any goods or description of goods which is identical with or deceptively similar to a trade mark which is already registered in the name of a different proprietor in respect of the same goods or description of goods.