Section 124(1)(b) in The Trade Marks Act, 1999

[Cites 0, Cited by 50] [Section 124(1)] [Section 124] [Entire Act]

Union of India - Subsection

Section 124(1)(b) in The Trade Marks Act, 1999

(b)the defendant raises a defence under clause (e) of sub-section (2) of section 30 and the plaintiff pleads the invalidity of registration of the defendant’s trade mark,

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Union of India - Subsection

Section 124(1)(b) in The Trade Marks Act, 1999