Section 37(4) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002

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Union of India - Subsection

Section 37(4) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002

(4)The Registrar may, after hearing the applicant and on considering the submissions, if any, of the applicant pass such orders as he may deem fit.Advertisement of application

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Union of India - Subsection

Section 37(4) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002