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trade marks act
trade mark
trade mark act 1999
"the trade marks act,1999"
marks
[
Section 49(1)(b)
] [
Section 49(1)
] [
Section 49
] [
Complete Act
]
Central Government Act
Section 49(1)(b)(iv) in The Trade Marks Act, 1999
(iv) stating whether the permitted use is to be for a period or without limit of period, and, if for a period, the duration thereof; and