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IPAB Stays Operation of Registration of N95 Trademark - (07 Dec 2020)

INTELLECTUAL PROPERTY RIGHTS

Intellectual Property Appellate Board has stayed the operation of registration of 'N95' as trademark, stating that the term N95 is a generic term in the mask industry, the same is not capable of being neither registered or protected as trade mark nor the same can be appropriated by any one entity.

Tags : INTELLECTUAL PROPERTY APPELLATE BOARD   REGISTRATION OF ‘N95’ TRADEMARK  

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