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Trade Marks Act, 1999 12. Registration in the case of honest concurrent use, etc.— In the case of honest concurrent use or of other special circumstances which in the opinion of the Registrar, make it proper so to do, he may permit the registration by more than one proprietor of the trade marks which are identical or similar (whether any such trade mark is already registered or not ) in respect of the same or similar goods or services, subject to such conditions and limitations, if any, as the Registrar may think fit to impose.    |
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