Section 6(3) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999
(3)Where such register is maintained wholly or partly in computer floppies or diskettes or in any other electronic form under sub-section (2), any reference in this Act to any entry in the register shall be construed as the reference to the entry as maintained on computer floppies or diskettes or in any other electronic form, as the case may be.
