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[Cites 0, Cited by 0] [Section 23(6)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(6)(d) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002

(d)an application for the registration of a three dimensional geographical indication shall not be acted upon as such unless the application for registration contains a statement to that effect;