(1) The application in India of trade mark to goods to be exported from India or in relation to services for use outside India and any other act done in India in relati n to goods to be so exported or services so rendered outside India which, if done in relation to goods to be sold or services provided or otherwise traded in within India would constitute use of a trade mark therein, shall be deemed to constitute use of he trade mark in relation to those goods or services for any purpose for which such use is material under this Act or any other law.