Section 77 in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

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Section 77 in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

77. Indexes.—

There shall be kept under the directions and supervision of the Registrar,—

(a)an index of registered geographical indications,

(b)an index of geographical indications in respect of which applications for registration are pending,

(c)an index of the names of the proprietors of registered geographical indications, and

(d)an index of the names of authorised users.