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Citedby 2 docs
Imperial Tobacco Co. Of India Ltd. vs Registrar Of Trade Marks And Anr. on 28 May, 1968
V.K. Industries vs Shri V.H. Mehta, Asst. Registrar ... on 24 May, 1974

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[Section 6] [Complete Act]
Central Government Act
Section 6(1) in The Trade And Merchandise Marks Act, 1958
(1) For the purposes of this Act, a record called the Register of Trade Marks shall be kept at the head office of the Trade Marks Registry, wherein shall be entered all registered trade marks with the names, addresses and descriptions of the proprietors, notifications of assignments and transmissions, the names, addresses and descriptions of registered users, disclaimers, conditions, limitations and such other matters relating to registered trade marks as may be prescribed.