Trade Marks Act, 1999
122. Protection of action taken in good faith .-
No suit or other legal proceedings shall lie against any person in respect of anything which is in good faith done or intended to be done in pursuance of this Act.
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Trade Marks Act, 1999 122. Protection of action taken in good faith .- No suit or other legal proceedings shall lie against any person in respect of anything which is in good faith done or intended to be done in pursuance of this Act. |
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