Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 50] [Entire Act] Union of India - Subsection Section 50(6) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002 (6)The fact that the agent or advocate on record of a party is engaged in another Court, shall not be a ground for adjournment.
