Section 2(1)(e) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

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Union of India - Subsection

Section 2(1)(e) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

(e)“geographical indication”, in relation to goods, means an indication which identifies such goods as agricultural goods, natural goods or manufactured goods as originating, or manufactured in the territory of a country, or a region or locality in that territory, where a given quality, reputation or other characteristic of such goods is essentially attributable to its geographical origin and in case where such goods are manufactured goods one of the activities of either the production or of processing or preparation of the goods concerned takes place in such territory, region or locality, as the case may be.

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Union of India - Subsection

Section 2(1)(e) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999