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Triloki Nath Gupta vs Durga Prasad Gupta Vs
Decision:
09-06-2004
.... the argument was that the trade mark and copyright are two different things and what came to the applicant as his share was the trade mark and that he cannot lay claim to the copyright in the artistic work. 14. After the advocate had concluded his argument, the Board drew attention to issue number ...
COPYRIGHT BOARD, NEW DELHI
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