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 37] [Entire Act] NCT Delhi - Subsection Section 37(i) in Delhi High Court Intellectual Property Rights Division Rules, 2022 (i)At any stage, in any proceeding, if the Court is of the opinion that the parties ought to explore
