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[Cites 0, Cited by 0] [Section 87(2)] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(2)(d) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999

(d)the form in which and the manner in which an application for registration of a geographical indication may be made and the fees which may accompany the application under sub-section (1) and the particulars to be made in the statement of producers of goods who proposes to be initially registered with the registration under clause (f) of sub-section (2) of section 11;