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Madras High Court Restrains Patanjali from Using 'Coronil' Trademark - (21 Jul 2020)

INTELLECTUAL PROPERTY RIGHTS

Madras High Court has restrained Patanjali Ayurveda from using the trademark 'Coronil'- the controversial drug that the company initially claimed to be a cure for the deadly Corona virus.

Tags : MADRAS HIGH COURT   ‘CORONIL’ TRADEMARK  

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