Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 105] [Entire Act] Union of India - Subsection Section 105(v) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002 (v)being a legal practitioner has been held guilty of professional misconduct by any High Court in India or by any Court beyond the limits of India;
