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Trade Marks Act, 1999 61. Special provisions for collective marks.- (1) The provisions of this Act shall apply to collective marks subject to the provisions contained in this Chapter. (2) In relation to a collective mark the reference in clause (ZB) of sub-section (1) of section 2 to distinguishing the goods or services of one person from those of others shall be construed as a reference to distinguishing the goods or services of members of an association of persons which is the proprietor of the mark form those of others.    |
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