Section 42(3)(c) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

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Union of India - Subsection

Section 42(3)(c) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

(c)where that word is used in relation to a geographical indication registered under the law of a country outside India and in relation solely to goods to be exported to that country for use in that country.

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Union of India - Subsection

Section 42(3)(c) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999