Section 2(1)(a) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(a)“Appellate Board” means the Appellate Board established under section 83 of the Trade Marks Act, 1999 (47 of 1999);

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