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 32] [Entire Act] NCT Delhi - Subsection Section 32(vii) in Delhi High Court Intellectual Property Rights Division Rules, 2022 (vii)Prior to appointment, a declaration shall be provided by the Law Researcher(s) that he or she has no
