Section 10 — Limitation as to colour.

Limitation as to colour.—(1) A trade mark may be limited wholly or in part to any combination of colours and any such limitation shall be taken into consideration by the 1[Registrar or the High Court, as the case may be] having to decide on the distinctive character of the trade mark. (2) So far as a trade mark is registered without limitation of colour, it shall be deemed to be registered for all colours.

Official Hindi (PDF) ↗

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