Section 111(2)(b) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002

[Cites 0, Cited by 0] [Section 111(2)] [Section 111] [Entire Act]

Union of India - Subsection

Section 111(2)(b) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002

(b)whom the Registrar has declared not to be a fit and proper person to remain in the Register by reason of any act of negligence, misconduct or dishonesty committed in his professional capacity;

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Union of India - Subsection

Section 111(2)(b) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002