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Citedby 16 docs - [View All]
James Chadwick & Bros. Ltd. vs The National Sewing Thread Co. ... on 16 March, 1951
India Electric Works Ltd. vs Registrar Of Trade Marks on 28 May, 1946
Cluett Peabody & Co. Inc. vs Arrow Apparals on 24 October, 1997
Vishnudas Trading As Vishnudas vs The Vazir Sultan Tobaccoco. Ltd. ... on 9 July, 1996
American Home Products ... vs Mac Laboratories Private Limited ... on 30 September, 1985

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[Complete Act]
Central Government Act
Section 38 in The Trade Marks Act, 1999
38. Assignability and transmissibility of registered trade marks.- Notwithstanding anything in any other law to the contrary, a registered trade mark shall, subject to the provisions of this Chapter, be assignable and transmissible, whether with or withou the goodwill of the business concerned and in respect either of all the goods or services in respect of which the trade mark is registered or of some only of those goods or services.