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Emblems and Names (Prevention of Improper Use) Act, 1950 2. Deduction. – In this Act, unless the context otherwise requires, - (a) “Emblem” means any emblem, seal, flag, insignia, coat-of-arms or pictorial representation specified in the Schedule; (b) “Competent authority” means any authority competent under any law for the time being in force to register any- company, firm or other body of persons or any trademark or design or to grant a patent; (c) “Name” includes any abbreviation of a name.    |
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