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[Cites 0, Cited by 0] [Section 97] [Entire Act]

Union of India - Subsection

Section 97(3) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002

(3)The Registrar may state in the certificate such particulars concerning the application for registration or the registration of the geographical indication as may deem fit to him, and may specify the terms/and conditions and other limitation appearing on the Register.Appeals to the Intellectual Property Appellate Board