Section 13(2) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999
(2)Where after advertisement of an application—(a)an error in the application has been corrected; or(b)the application has been permitted to be amended under section 15,the Registrar may, in his discretion cause the application to be advertised again or instead of causing the application to be advertised again, notify in the prescribed manner, the correction made in the application.
