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[Cites 0, Cited by 0] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(c) in Delhi High Court Intellectual Property Rights Division Rules, 2022

(c)“Agent” includes a trade mark or patent agent as defined under Section 145, Trade Marks Act, 1999 and Section 125,The Patents Act, 1970 duly authorized by the party concerned and who is entitled to appear before the IPD along with a legal practitioner in order to assist the IPD;