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NCT Delhi - Section

Section 29 in Delhi High Court Intellectual Property Rights Division Rules, 2022

29. General Clause

Procedures not specifically provided for in these Rules shall, in general, wherever applicable, be governed byThe Civil Procedure Code, 1908,as applicable to commercial disputes, The Commercial Courts Act, 2015,Indian Evidence Act, 1872 and the Delhi High Court (Original Side) Rules, 2018.