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Citedby 1 docs
Hindustan Development ... vs The Deputy Registrar Of Trade ... on 12 April, 1954
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trade marks act
trade mark
trade mark act 1999
section 6
"the trade marks act,1999"
sec. 4
marks
[
Section 6
] [
Complete Act
]
Central Government Act
Section 6(4) in The Trade Marks Act, 1999
(4) No notice of any trust, express or implied or constructive, shall be entered in the register and no such notice shall be receivable by the Registrar.