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trade marks act
trade mark
section 6
trade and merchandise act 1958
marks
the trade and merchandise marks act
[
Section 49
] [
Complete Act
]
Central Government Act
Section 49(6) in The Trade And Merchandise Marks Act, 1958
(6) The Registrar shall issue notice in the prescribed manner of the registration of a person as a registered user, to other registered users of the trade mark, if any.