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[Cites 0, Cited by 1] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

(1)Any person claiming to be the producer of the goods in respect of which a geographical indication has been registered under section 16 may apply in writing to the Registrar in the prescribed manner for registering him as an authorised user of such geographical indication.