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[Section 49(1)(b)] [Section 49(1)] [Section 49] [Complete Act]
Central Government Act
Section 49(1)(b)(i) in The Trade Marks Act, 1999
(i) giving particulars of the relationship, existing or proposed, between the registered proprietor and the proposed registered user, including particulars showing the degree of control by the proprietor over the permitted use which their relationship w ll confer and whether it is a term of their relationship that the proposed registered user shall be the sole registered user or that there shall be any other restriction as to persons for whose registration as registered users application may be made;