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[Section 76(1)] [Section 76] [Complete Act]
Central Government Act
Section 76(1)(e) in The Trade And Merchandise Marks Act, 1958
(e) in relation to the goods uses a trade mark or trade description in any sign, advertisement, invoice, catalogue, business letter, business paper, price list, or other commercial document, and goods are delivered to a person in pursuance of a request or order made by reference to the trade mark or trade description as so used.