22. AMENDMENTS TO THE GEOGRAPHICAL INDICATIONS OF GOODS (REGISTRATION AND PROTECTION) ACT,1999
In the Geographical Indications of Goods (Registration and Protection)Act, 1999,—(a)in section 2, in sub-section (1), clauses (a) and (p) shall be omitted;(b)in section 19, for the word "tribunal", the words "Registrar or the High Court, as the case may be," shall be substituted;(c)in section 23, for the words "and before the Appellate Board before which", the words "before whom" shall be substituted;(d)in section 27,—(i)for the words "Appellate Board", wherever they occur, the words "High Court" shall be substituted;(ii)for the word "tribunal", wherever it occurs, the words "Registrar or the High Court, as the case may be," shall be substituted;(e)in Chapter VII, for the Chapter heading, the Chapter heading "APPEALS" shall be substituted;(f)in section 31,—(i)for the words "Appellate Board", wherever they occur, the words "High Court" shall be substituted;(ii)sub-section (3) shall be omitted;(g)sections 32 and 33 shall be omitted;(h)in sections 34 and 35, for the words "Appellate Board", wherever they occur, the words "High Court" shall be substituted;(i)section 36 shall be omitted;(j)in section 48,—(i)for the words "Appellate Board", at both the places where they occur, the words "High Court" shall be substituted;(ii)for the word "tribunal", the words "Registrar or the High Court, as the case may be," shall be substituted;(k)in sections 57 and 58, for the words "Appellate Board", wherever they occur, the words "High Court" shall be substituted;(l)in section 63, the words "the Appellate Board or" shall be omitted;(m)in section 72, for the words "Appellate Board", wherever they occur, the words "High Court" shall be substituted;(n)in section 75, for the word "tribunal", the words "Registrar or the High Court, as the case may be," shall be substituted;(o)in section 87, in sub-section (2), clause (n) shall be omitted.
