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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002

(3)The Registrar may after notification in the Geographical Indications Journal alter the size of all applications, notices, statements or other documents and forms required under the rules to make it compatible in machine readable form.