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Union of India - Section

Section 62 in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

62. Evidence before Registrar.—

In any proceeding under this Act before the Registrar, evidence shall be given by affidavit:Provided that the Registrar may, if he thinks fit, take oral evidence in lieu of, or in addition to, such evidence by affidavit.