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NCT Delhi - Section

Section 16 in Delhi High Court Intellectual Property Rights Division Rules, 2022

16. Hot-tubbing or other modes of recording evidence

In the case of evidence by experts, the same may be recorded by resorting to procedures such as Hot-tubbing,as provided for in Rule 6, Chapter XI, Delhi High Court (Original Side) Rules, 2018, or other such modes, asthe Court deems fit.