Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

NCT Delhi - Subsection

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

(l)“IPR subject matters or cases or proceedings or disputes” shall include all original proceedings, appellate and other proceedings related to IPR subject matter(s)as defined in Rule 2(i) above filed before the IPD and shall also include: