(1) Subject to the provisions of sections 34, 35 and 76, the registration of a person as a proprietor of certification trade mark in respect of any goods or services shall, if valid, giv to that person the exclusive right to the use of the mark in relation to those goods or services.

(2) The exclusive right to the use of a certification trade mark given under sub- section (1) shall be subject to any conditions and limitations to which the registration is subject. CHAP SPECIAL PROVISIONS FOR TEXTILE GOODS CHAPTER X SPECIAL PROVISIONS FOR TEXTILE GOODS