Section 42(1)(c) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

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Union of India - Subsection

Section 42(1)(c) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

(c)to the effect that registration of a geographical indication gives an exclusive right to the use thereof in any circumstances in which having regard to limitation entered on the register, the registration does not in fact give that right.

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Union of India - Subsection

Section 42(1)(c) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999