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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(1) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

(1)A person shall be deemed to falsify a geographical indication who, either,—
(a)without the assent of the authorised user of the geographical indication makes that geographical indication or deceptively similar geographical indication; or
(b)falsifies any genuine geographical indication, whether by alteration, addition, effacement or otherwise.