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Trade Marks Act, 1999 106. Penalty for removing piece goods, etc., contrary to section 81 - If any person removes or attempts to remove or cause or attempts to cause to be removed for sale from any premises referred to in section 81 or sells or exposes for sale or has in his possession for sale or for any purpose of trade or manufacture piece goods or cotton yarn or cotton thread which is not marked as required by that section, every such packing thereof shall be forfeited to Government and such person shall be punishable with fine which may extend to one thousand rupees.    |
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