The Geographical Indications of Goods (Registration and Protection) Act, 1999

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Section 13, Adjudicating Authority.

Section 15, Appeal.

Section 18A, Application of other laws not barred.

Section 6, Appointment of Director General and his functions

Section 14C, Catch-all controls.

Section 4, Continuance of existing orders.

Section 11, Contravention of provisions of this Act, rules, orders and foreign trade policy.

Section 14A, Controls on export of specified goods, services and technology

Section 11A, Crediting sums realised by way of penalties in Consolidated Fund of India.

Section 2, Definitions.

Section 11B, Empowering Settlement Commission for regularisation of export obligation default.

Section 5, Foreign Trade Policy.

Section 14, Giving of opportunity to the owner of the goods (including the goods connected with services ortechnology), etc

Section 7, Importer-exporter Code Number.

Section 9, Issue, suspension and cancellation of licence

Section 14E, Offences and penalties

Section 12, Penalty or confiscation not to interfere with other punishment.

Section 9A, Power of Central Government to impose quantitative restrictions

Section 10, Power relating to search and seizure.

Section 19, Power to make rules