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Citedby 27 docs - [View All]
M/S Lakhan Pal Shyam Kumar vs M/S Ram Prasad Gupta & Anr on 24 May, 2012
Tube Investments Of India Ltd vs In O.S.A.Nos.233 And 234/09 on 23 December, 2009
Application No.5523 Of 2011 Is ... vs Unknown on 5 June, 2012
In Re: The Bangalore Woollen, ... vs Unknown on 27 August, 1942
Dabur India Ltd vs K.R. Industries on 16 May, 2008

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[Complete Act]
Central Government Act
Section 62 in The Trade Marks Act, 1999
62. Collective mark not to be misleading as to character or significance.- A collective mark shall not be registered if it is likely to deceive or cause confusion on the part of public in particular if it is likely to be taken to be something other than collective mark, and in such case the Registrar may require that a mark in respect of which application is made for registration comprise some indication that it is a collective mark.