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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(4) in The Trade Marks Act, 1999

(4)Until an application under sub-section (1) has been filed, the assignment or transmission shall be ineffective against a person acquiring a conflicting interest in or under the registered trade mark without the knowledge of assignment or transmission.Subs. by Act 40 of 2010, s. 6, for section 45 (w.e.f. 8-7-2013)]