Section 69(1) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999
(1)A copy of any entry in the register or of any document referred to in sub-section (1) of section 78 purporting to be certified by the Registrar and sealed with the seal of the Geographical Indications Registry shall be admitted in evidence in all courts and in all proceedings without further proof or production of the original.
