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 2] [Entire Act] NCT Delhi - Subsection Section 2(a) in Delhi High Court Intellectual Property Rights Division Rules, 2022 (a)“Act” (s)means the statutes mentioned below, as applicable:(i)The Copyright Act, 1957;(ii)The Designs Act, 2000;(iii)The Geographical Indications of Goods (Registration and Protection) Act, 1999;(iv)The Information Technology Act, 2000;(v)The Patents Act, 1970;(vi)The Protection of Plant Varieties and Farmers' Rights Act, 2001;(vii)The Semiconductor Integrated Circuits Layout-Design Act 2000;(viii)The Trade Marks Act, 1999;
