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Income Tax Department > Tax Laws & Rules > Acts > Trade Marks Act, 1999 Income Tax Department   >   All Acts   >   Trade Marks Act, 1999
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169 Record(s) | Page [1 of 17]

Section - 1

Short title, extent and commencement

Section - 2

Definitions and interpretation

Section - 3

Appointment of Registrar and other officers

Section - 4

Power of Registrar to withdraw or transfer cases, etc

Section - 5

Trade marks registry and offices thereof

Section - 6

The register of trade marks

Section - 7

Classification of goods and services

Section - 8

Publication of alphabetical index

Section - 9

Absolute grounds for refusal of registration

Section - 10

Limitation as to colour

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