Section 23(6)(e) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002

[Cites 0, Cited by 0] [Section 23(6)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(6)(e) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002

(e)where a colour combination is claimed as an element of a geographical indication in an application for the registration, it shall not be acted upon as such unless the application contains a statement to that effect and specifies the colours.

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Union of India - Subsection

Section 23(6)(e) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002