Section 75 — Trade usages, etc., to be taken into consideration.

The Geographical Indications of Goods (Registration and Protection) Act, 1999
In any proceeding relating to a geographical indication, the 1 [Registrar or the High Court, as the case may be,] shall admit evidence of the usages of the trade concerned and of any relevant geographical indication legitimately used by other persons.

Official Hindi (PDF) ↗

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