Section 3(1) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

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Union of India - Subsection

Section 3(1) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

(1)The Controller-General of Patents, Designs and Trade Marks appointed under sub-section (1) of section 3 of the Trade Marks Act, 1999, shall be the Registrar of Geographical Indications.

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Union of India - Subsection

Section 3(1) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999