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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(p) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

(p)“tribunal” means the Registrar or, as the case may be, the Appellate Board before which the proceeding concerned is pending.