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A Critical Examination of the Interplay between Industrial Design and Trademark Law: Overlaps, Distinctions, and Legal Implications for Brand Identity and Market Protection in Nigeria

A Critical Examination of the Interplay between Industrial Design and Trademark Law: Overlaps, Distinctions, and Legal Implications for Brand Identity and Market Protection in Nigeria

Authored By: Peculiar Osahon University of Benin, Nigeria Abstract This paper provides an analytical examination of the interplay between industrial

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