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trade marks act
trade mark
trade mark act 1999
"the trade marks act,1999"
marks
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Section 2(1)(i)(V)
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Section 2(1)(i)
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Section 2(1)
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Section 2
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Complete Act
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Central Government Act
Section 2(1)(i)(V)(r) in The Trade Marks Act, 1999
(r) " permitted use", in relation to a registered trade mark, means the use of trade mark-