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trade marks act
trade mark
section 6
trade and merchandise act 1958
section 9
marks
the trade and merchandise marks act
[Section 9(6)] [Section 9] [Complete Act]
Central Government Act
Section 9(6)(b) in The Trade And Merchandise Marks Act, 1958
(b) registered in Part B of the register may be registered in Part A of the register; in the name of the same proprietor of the same trade mark or any part or parts thereof.