Section 26(1) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999
(1)Where a trade mark contains or consists of a geographical indication and has been applied for or registered in good faith under the law relating to trademarks for the time being in force, or where rights to such trade mark have been acquired through use in good faith either—(a)before the commencement of this Act; or(b)before the date of filing the application for registration of such geographical indication under this Act,nothing contained in this Act shall prejudice the registrability or the validity of the registration of such trade mark under the law relating to the trade marks for the time being in force, or the right to use such trade mark, on the ground that such trade mark is identical with or similar to such geographical indication.
