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] [Entire Act] NCT Delhi - Section Section 35 in Delhi High Court Intellectual Property Rights Division Rules, 2022 35. Costs In cases before the IPD, actual costs may be awarded by the Court as already provided for in the Delhi HighCourt (Original Side) Rules, 2018.
