Section 22(1)(c) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

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Union of India - Subsection

Section 22(1)(c) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

(c)uses another geographical indication to the goods which, although literally true as to the territory, region or locality in which the goods originate, falsely represents to the persons that the goods originate in the territory, region or locality in respect of which such registered geographical indication relates.

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Union of India - Subsection

Section 22(1)(c) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999