Section 48(1)(c) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

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Union of India - Subsection

Section 48(1)(c) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

(c)if within a period of three months or within such extended time as may be allowed by the court the accused fails to apply to the Appellate Board for rectification of the register, the court shall proceed with the case as if the registration were valid.

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Union of India - Subsection

Section 48(1)(c) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999