Section 67(2)(c) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

[Cites 0, Cited by 0] [Section 67(2)] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(2)(c) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

(c)restraining the defendant from disposing of or dealing with his assets in a manner which may adversely affect plaintiff’s ability to recover damages, costs or other pecuniary remedies which may be finally awarded to the plaintiff.

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Union of India - Subsection

Section 67(2)(c) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999