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Citedby 44 docs - [View All]
Vishnudas Trading As Vishnudas ... vs The Vazir Sultan Tobacco Company ... on 11 October, 1990
Vishnudas Kishindas Zarda ... vs The Vazir Sultan Tobacco Company ... on 11 October, 1990
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[Complete Act]
Central Government Act
Section 8 in The Trade And Merchandise Marks Act, 1958
8. Registration to be in respect of particular goods.
(1) A trade mark may be registered in respect of any or all of the goods comprised in a prescribed class of goods.
(2) Any question arising as to the class within which any goods fall shall be determined by the Registrar whose decision in the matter shall be final.
1. See Notification No. S. O. 2602, dated the 25th November, 1959, Gazette of India, Extraordinary, 1959, Pt. II, Sec. 3 (ii), p. 583.