(1) An application for rectification of the register made to the 1 [High Court] under section 27 shall be in such form as may be prescribed. (2) A certified copy of every order or judgment of the 1 [High Court] relating to a registered geographical indication under this Act shall be communicated to the Registrar by the 1 [High Court] and the Registrar shall give effect to the order of the Board and shall, when so directed, amend the entries in, or rectify, the register in accordance with such order.Open in Lexace · Ask the AI about this section
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