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[Cites 0, Cited by 0] [Section 23(6)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(6)(a) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002

(a)the geographical indication must be defined with sufficient precision so that the right to obtain relief in respect of infringement of geographical indication can be determined;