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Supreme Court: No Trademark Allowed on Gods, Religious Texts - (25 Nov 2015)

SC has ruled that names of gods or holy books cannot be trademarked to sell goods and services, as allowing such a thing could offend people’s sensibilities. The court said that as per the law, one cannot take advantage of gods and goddesses to sell products.

Tags : SC   TRADEMARK ALLOWED ON GODS   RELIGIOUS TEXTS  

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