Section 22 — Amendment of Act 48 of 1999.

In the Geographical Indications of Goods (Registration and Protection) Act, 1999,-- (a) in section 2, in sub-section (1), clauses (a) and (p) shall be omitted; (b) in section 19, for the word “tribunal”, the words “Registrar or the High Court, as the case may be,” shall be substituted; (c) in section 23, for the words “and before the Appellate Board before which”, the words “before whom” shall be substituted; (d) in section 27,-- (i) for the words “Appellate Board”, wherever they occur, the words “High Court” shall be substituted; (ii) for the word “tribunal”, wherever it occurs, the words “Registrar or the High Court, as the case may be,” shall be substituted; (e) in Chapter VII, for the Chapter heading, the Chapter heading “APPEALS” shall be substituted; (f) in section 31,-- (i) for the words “Appellate Board”, wherever they occur, the words “High Court” shall be substituted; (ii) sub-section (3) shall be omitted; (g) sections 32 and 33 shall be omitted; (h) in sections 34 and 35, for the words “Appellate Board”, wherever they occur, the words “High Court” shall be substituted; (i) section 36 shall be omitted; (j) in section 48,-- (i) for the words “Appellate Board”, at both the places where they occur, the words “High Court” shall be substituted; (ii) for the word “tribunal”, the words “Registrar or the High Court, as the case may be,” shall be substituted; (k) in sections 57 and 58, for the words “Appellate Board”, wherever they occur, the words “High Court” shall be substituted; (l) in section 63, the words “the Appellate Board or” shall be omitted; (m) in section 72, for the words “Appellate Board”, wherever they occur, the words “High Court” shall be substituted; (n) in section 75, for the word “tribunal”, the words “Registrar or the High Court, as the case may be,” shall be substituted; (o) in section 87, in sub-section (2), clause (n) shall be omitted.

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