In this Act, unless the context otherwise requires,-- (a) "emblem" means any emblem, seal, flag, insignia, coat-of-arms or pictorial representation specified in the Schedule; (b) "competent authority" means any authority competent under any law for the time being in force to register any company, firm, or other body of persons or any trade mark or design or to grant a patent; (c) "name" includes any abbreviation of a name.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.