Section 93(3)(a) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002

[Cites 0, Cited by 0] [Section 93(3)] [Section 93] [Entire Act]

Union of India - Subsection

Section 93(3)(a) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002

(a)In India before any Court or person having by law authority to receive evidence, or before any officer empowered by such Court as aforesaid to administer oaths or to take affidavits,

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Union of India - Subsection

Section 93(3)(a) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002