Section 93(3)(b) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002

[Cites 0, Cited by 0] [Section 93(3)] [Section 93] [Entire Act]

Union of India - Subsection

Section 93(3)(b) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002

(b)in any country or place outside India-before a diplomatic or consular officer, within the meaning of the Diplomatic and Consular Officers (Oaths and Fee) Act, 1948, of such country or place, or before a notary public, or before a Judge or magistrate, of the country or place.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 93(3)(b) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002