Section 98 in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002
98. Time for appeal .-(1) An appeal to the Intellectual Property Appellate Board from any decision of the Registrar under the Act or the rules shall be made within three months from the date of receipt of such decision or within such further time as the said Appellate Board may allow.
(2)A copy of every application to the said Intellectual Property Appellate Board under the Act or the rules shall be served on the Registrar.Certificate of validity
