Section 2(3)(b) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

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Union of India - Subsection

Section 2(3)(b) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

(b)to the use of a geographical indication in relation to goods shall be construed as a reference to the use of the geographical indication upon, or in any physical or in any other relation whatsoever, to such goods;

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Union of India - Subsection

Section 2(3)(b) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999