Section 78(1)(b) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

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Union of India - Subsection

Section 78(1)(b) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

(b)every notice of opposition to the registration of a geographical indication, application for rectification before the Registrar, counter-statement thereto, and any affidavit or document filed by the parties in any proceedings before the Registrar;

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Union of India - Subsection

Section 78(1)(b) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999