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[Section 2(1)(i)(V)] [Section 2(1)(i)] [Section 2(1)] [Section 2] [Complete Act]
Central Government Act
Section 2(1)(i)(V)(l) in The Trade Marks Act, 1999
(l) " limitations" (with its grammatical variations) means any limitation of the exclusive right to the use of a trade mark given by the registration of a person as proprietor thereof, including limitations of that right as to mode or area of use within I dia or outside India;