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[Cites 0, Cited by 0] [Section 87(2)] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(2)(q) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

(q)the time within which an application is to be made to the Registrar for exercising his discretionary power under section 61;