Section 57(1)(b) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(1)(b) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

(b)if no such proceedings are pending and the court is satisfied that the plea regarding the invalidity of the registration of the geographical indication relating to plaintiff or defendant is prima facie tenable, raise an issue regarding the same and adjourn the case for a period of three months from

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 57(1)(b) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999