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Trade Marks Act, 1999

152. Declaration as to ownership as to ownership of trade mark not registrable under the Registration Act, 1908 .-

Notwithstanding anything contained in the Registration Act, 1908 (16 of 1908), no document declaring or purporting to declare the ownership or title of a person to a trade mark other than a registered trade mark shall be registered under that Act.



Trade Marks Act, 1999 Back




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