LexSection 144 — Trade usages, etc., to be taken into consideration.
Trade Marks Act, 1999
Trade usages, etc., to be taken into consideration.—In any proceeding relating to a trade mark, the 1[Registrar or the High Court, as the case may be,] shall admit evidence of the usages of the trade concerned and of any relevant trade mark or trade name or get up legitimately used by other persons.Open in Lexace · Ask the AI about this section