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MP HC: Registration of Label Cannot be Denied on Mere Ground of Objection by Third Party - (14 Aug 2024)

INTELLECTUAL PROPERTY RIGHTS

MP HC has held that, for registration of a label Excise Commissioner may make an enquiry and if he is satisfied that pre-requisites for registration have been complied with he may register the label. Objection to such registration has to be legal and not an objection submitted by a third party.

Tags : MP HIGH COURT   EXCISE COMMISSIONER   THIRD PARTY   REGISTRATION OF LABEL  

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