LexSection 27 — No action for infringement of unregistered trade mark.
Trade Marks Act, 1999
No action for infringement of unregistered trade mark.—(1) No person shall be entitled to institute any proceeding to prevent, or to recover damages for, the infringement of an unregistered trade mark. (2) Nothing in this Act shall be deemed to affect rights of action against any person for passing off goods or services as the goods of another person or as services provided by another person, or the remedies in respect thereof.Open in Lexace · Ask the AI about this section