Section 32(6)(h) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002

[Cites 0, Cited by 0] [Section 32(6)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(6)(h) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002

(h)where the geographical indication is a homonymous indication to an already registered geographical indication, the material factors differentiating the application from the registered geographical indications and particulars of protective measures adopted by the applicant to ensure consumers of such goods are not confused or mislead or confused in consequence of such registration.

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Union of India - Subsection

Section 32(6)(h) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002