Section 35(1)(b) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(1)(b) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

(b)in any appeal to the Board from an order of the Registrar on an application for registration of a geographical indication or authorised user—

(i)which is not opposed, and the application is either refused by the Registrar or is accepted by him subject to any amendments, modifications, conditions or limitations, or

(ii)which has been opposed and the Registrar considers that his appearance is necessary in the public interest,

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 35(1)(b) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999