Section 2(3)(d) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(3)(d) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

(d)to the Registrar shall be construed as including a reference to any officer when discharging the functions of the Registrar in pursuance of sub-section (2) of section 3;

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Union of India - Subsection

Section 2(3)(d) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999