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Trade Marks Act, 1999 159. Repeal and savings.- (1) The Trade and Merchandise Marks Act, 1958 (43 of 1958) is hereby repealed. (2) Without prejudice to the provisions contained in the General Clauses Act, 1897 (10 of 1897) with respect to repeals, any notification, rule, order, requirement, registration, certificate, notice, decision, determination, direction, approval, authorization, consent, application, request or thing made, issued, given or done under the Trade and Merchandise Act, 1958 (43 of 1958) shall, if in force at the commencement of this Act, continue to be in force and have effect as if made, issued, given or done under the corresponding provisions of this Act. (3) The provisions of this Act shall apply to any application for registration of a trade mark pending at the commencement of this Act and to any proceedings consequent thereon any to any registration granted in pursuance thereof. (4) Subject to the provisions of section 100 and notwithstanding anything contained in any other provision of this Act, any legal proceeding pending in any court at the commencement of this Act may be continued in that court as if this Act has not been passed. (5) Notwithstanding anything contained in this Act, where a particular use of a registered trade mark is not an infringement of a trade mark registered before the commencement of this Act then the continued use of that mark shall not be an infringement under this Act. (6) Notwithstanding anything contained in sub-section 92), the date of expiration of registration of a trade mark registered before the commencement of this Act shall be that date immediately after the period of seven years for which it was registered or renewed. Provided that the registration of a defensive trade mark referred to in section 47 of the Trade and Merchandise Marks Act, 1958 (43 of 1958) shall cease to have effect on the date immediately after the expiry of five years of such commencement or after the expiry of the period for which it was registered or renewed, whichever is earlier.    |
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