Section 2(1)(r) in The Trade Marks Act, 1999

[Cites 0, Cited by 11] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(r) in The Trade Marks Act, 1999

(r)“permitted use”, in relation to a registered trade mark, means the use of trade mark—

(i)by a registered user of the trade mark in relation to goods or services—