Section 27(3)(ii) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002

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Union of India - Subsection

Section 27(3)(ii) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002

(ii)If the Registrar considers the different views and description of the geographical indication in sub-para (i) still does not sufficiently show the particulars of the shape of goods or its packaging he may call upon the applicant to furnish a specimen of the goods or packaging, as the case may be, as sold in respect of the geographical indication.

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Union of India - Subsection

Section 27(3)(ii) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002