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Citedby 3 docs
Vrajlal Manilal & Co. & Ors vs State Of Madhya Pradesh. & Ors on 25 April, 1969
Jaiprakash Industries Ltd. vs State Of U.P. And Ors. on 9 January, 2003
Sarup Singh & Company And Ors. vs State Of Bihar And Ors. on 23 February, 2000

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[Section 5] [Complete Act]
Central Government Act
Section 5(1) in The Trade Marks Act, 1999
(1) For the purposes of this Act, there shall be a trade marks registry and the Trade Marks Registry established under the Trade and Merchandise Marks Act, 1958 (43 of 1958 ) shall be the Trade Marks Registry u der this Act.