AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

Trade Marks Act, 1999

70. Registration of certification trade marks.-

A mark shall not be registered as a certification trade mark in the name of a persons who carries on a trade in goods of the kind certified or a trade of the provision of services of the kind certified.









  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement