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Citedby 6 docs - [View All]
The Wimco Limited vs Meena Match Industroies on 26 May, 1983
Godrej Consumer Products Ltd , ... vs Assessee on 26 November, 2009
Cycle Corporation Of India Ltd vs T.I. Raleigh Industriespvt. Ltd. ... on 10 May, 1996
Prem N. Mayor And Ors. vs Registrar Of Trade Marks And Ors. on 24 April, 1968
B. Chawla & Sons vs Bright Auto Industries on 21 November, 1980

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[Complete Act]
Central Government Act
Section 43 in The Trade And Merchandise Marks Act, 1958
43. Assignability and transmissibility of associated trade marks. Associated trade marks shall be assignable and transmissible only as a whole and not separately, but, subject to the provisions of this Act, they shall, for all other purposes, be deemed to have been registered as separate trade marks.