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Trade Marks Act, 1999 62. Collective mark not be misleading to character or significance .- A collective mark shall not be registered if its is likely to deceive or cause confusion on the part of public in particular if it is likely to be taken to be something other than a collective mark, and in such case the Registrar may require that a mark in respect of which application is made for registration comprise some indication that it is a collective mark.    |
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