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[Section 2(1)(i)] [Section 2(1)] [Section 2] [Complete Act]
Central Government Act
Section 2(1)(i)(i) in The Trade Marks Act, 1999
(i) by a registered user of the trade mark in relation to goods or services-
(a) with which he is connected in the course of trade; and
(b) in respect of which the trade mark remains registered for the time being; and
(c) for which he is registered as registered user; and
(d) which complies with any conditions or limitations to which the registration of registered user is subject; or