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Nutrine Confectionery Co. Ltd. vs Ayyan Fireworks Factory Pvt. Ltd. ... on 27 August, 2004

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[Section 1] [Complete Act]
Central Government Act
Section 1(3) in The Trade Marks Act, 1999
(3) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint: Provided that different dates may be appointed for different provisions of this Act, and any reference in any such provision to the commencement of this Act shall be construed as a reference to the coming into force of that provision.