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[Section 76] [Complete Act]
Central Government Act
Section 76(2) in The Trade Marks Act, 1999
(2) Clause (b) of sub- section (1) shall not apply to the case of use consisting of the application of a certification trade mark to goods or services, notwithstanding that they are such goods or services as are mentioned in that clause if such applicati n is contrary to the regulations referred to in that clause.