(1) The register referred to in section 6 shall be divided into two Parts called respectively Part A and Part B. (2) The particulars relating to the registration of the geographical indications shall be incorporated and form Part A of the register in the prescribed manner. (3) The particulars relating to the registration of the authorised users shall be incorporated and form part of Part B of the register in the prescribed manner.Open in Lexace · Ask the AI about this section
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