AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Trade Marks Act, 1999

53. No right of permitted user to take proceedings against infringement.-

A person referred to in sub-clause (ii) of clause (r) of sub-section (1) of section 2 shall have no right to institute any proceedings any proceeding for any infringement.



Trade Marks Act, 1999 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys