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Ram Pratap Singh Nayyar vs Municipal Corporation Of Delhi & ... on 10 February, 2011
Ram Pratap Singh Nayyar vs Municipal Corporation Of Delhi & ... on 10 February, 2011
Ram Pratap Singh Nayyar vs Municipal Corporation Of Delhi & ... on 10 February, 2011

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[I.P.C.]
Central Government Act
Section 478 in The Indian Penal Code, 1860
478. [ Trade Mark.] Rep. by the Trade and Merchandise Marks Act, 1958 (43 of 1958 ), s. 135 and Sch. (w. e. f. 25- 11- 1959 ).
1. Subs. by Act 26 of 1955, s. 117 and Sch., for" transportation for life". 2. Added by Act 3 of 1895, s. 4. 3. Subs. by Act. 4 of 1889, s. 3, for the original heading and ss. 478 to 489. 4. The word" trade," omitted by Act 43 of 1958, s. 135 and Sch. (w. e. f. 25- 11- 1959 ).