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Trade Marks Act, 1999 69. Certain provisions of this Act not applicable to certification trade marks.- The following provisions of this Act shall not apply to certification trade marks, that is to say,- (a) clauses (a) and (c) of sub-section (1) of section 9 (b) sections 18, 20 and 21, except as expressly applied by this Chapter. (c) sections 28, 29, 30n, 41, 42, 47, 47, 48, 49, 50, 52, 55 and sub-section (2) of section 56. (d) Chapter XII, except section 107.    |
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