Trade Marks Act, 1999
Preamble (Act No. 47 of
1999)
An Act to
amend and consolidate the law relating to trade marks, to provide for
registration and better protection of trade marks for goods and services and for
the prevention of the use of fraudulent marks.
Be it enacted
by Parliament in the Fiftieth Year of the Republic of India as follows:-
Comment :
This Act replaces the Trade and Merchandise Marks Act, 1958 (43 of 1958) which
is repealed by this Act.