Section 60 in The Trade And Merchandise Marks Act, 1958
60. Certain provisions of this Act not applicable to certification trade marks.
- The following provisions of this Act shall not apply to certification trade marks, that is to say,-(a)section 9;(b)sections 18, 0 and 21, except as expressly applied by this Chapter;(c)sections 28, 29, 30, 39, 40, 41, 45, 46, 47 48, 49, 51, 52, 53 and sub-section (2) of section 55;(d)Chapter X, except section 81;(e)any provision the operation of which is limited by the terms thereof to registration in Party B of the register.
