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Citedby 3 docs
Skol Breweries Limited vs Fortune Alcobrew Pvt. Limited on 31 March, 2012
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Dabur India Limited vs Colgate Palmolive India Ltd. on 9 September, 2004

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[Section 29] [Complete Act]
Central Government Act
Section 29(8) in The Trade Marks Act, 1999
(8) A registered trade mark is infringed by any advertising of that trade mark if such advertising-
(a) takes unfair advantage of and is contrary to honest practices in industrial or commercial matters; or
(b) is detrimental to its distinctive character; or
(c) is against the reputation of the trade mark.