Section 48(1)(b) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

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Union of India - Subsection

Section 48(1)(b) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

(b)if the accused proves to the court that he has made such application within the time so limited or within such further time as the court may for sufficient cause allow, the further proceedings in the prosecution shall stand stayed till the disposal of such application for rectification;

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Union of India - Subsection

Section 48(1)(b) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999