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The State Emblem of India (Prohibition of Improper Use) Act, 2005

4. Prohibition of use of emblem for wrongful gain.-

No person shall use the emblem for the purpose of any trade, business, calling or profession or in the title of any patent, or in any trade mark or design, except in such cases and under such conditions as may be prescribed.



State Emblem of India (Prohibition of Improper Use) Act, 2005 Back




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