Section 76(2)(f) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002

[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(2)(f) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002

(f)a summary of the ground on which the application for registration of a trade mark had been refused or the registration of the registered trade mark was invalidated.

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Union of India - Subsection

Section 76(2)(f) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002