Section 17(3) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999
(3)The provisions of this Chapter relating to—(a)the filing and examination of the application;(b)the refusal and acceptance of registration;(c)withdrawal of acceptance of application;(d)advertisement of application;(e)opposition to registration;(f)correction or error in an amendment of the application; and(g)registration,shall apply in respect of the application and registration of authorised users referred to in sub-section (1) in the same manner as they apply for the application for registration and registration of the geographical indication.
