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[Section 117] [Complete Act]
Central Government Act
Section 117(2) in The Trade And Merchandise Marks Act, 1958
(2) The notification may specify the manner in which such indication shall be applied, that is to say, whether to the goods themselves or in any other manner, and the times or occasions on which the presence of the indication shall be necessary, that is to say, whether on importation only, or also at the time of sale, whether by wholesale or retail or both.