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Glaxo India Ltd. vs Eudora Laboratories Pvt. Ltd. on 1 October, 1997

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[Section 23(1)] [Section 23] [Complete Act]
Central Government Act
Section 23(1)(b) in The Trade Marks Act, 1999
(b) the application has been opposed and the opposition has been decided in favour of the applicant, the Registrar shall, unless the Central Government otherwise directs, register the said trade mark and the trade mark when registered shall be registered as of the date of the making of the said application and that date shall, subject to the provisions f section 154, be deemed to be the date of registration.