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Citedby 33 docs - [View All]
B.S. Ramappa And Anr. vs V.B. Monappa And Anr. on 17 June, 1968
B.S. Ramappa And Anr. vs B. Monappa, Trading As Indian ... on 17 June, 1968
Shri Anand Bansal, Sole ... vs Shiva Tobacco Co. And Registrar Of ... on 16 November, 2006
East India Transport Agency, ... vs State Of Uttar Pradesh Through ... on 3 April, 2006
Radha Brick Field, Through Its ... vs Commissioner Of Trade Tax on 7 February, 2006

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[Complete Act]
Central Government Act
Section 32 in The Trade Marks Act, 1999
32. Protection of registration on ground of distinctiveness in certain cases.- Where a trade mark is registered in breach of sub- section
(1) of section 9, it shall not be declared invalid if, in consequence of the use which has been made of it, it has aft r registration and before commencement of any legal proceedings challenging the validity of such registration, acquired a distinctive character in relation to the goods or services for which it is registered.