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

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Union of India - Subsection

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

(iii)geographical indications, the use of which in the course of trade is liable to mislead the persons as to the nature, the manufacturing process, the characteristics, the suitability for their purpose, or the quantity, of the goods;

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Union of India - Subsection

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