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

NCT Delhi - Subsection

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

(b)“Address for service” means the address furnished by an applicant, appellant, complainant, petitioner, respondent including the currently authorized trade mark agent, patent agent or other agent before the IPO as also the legal practitioner, at which service of summons, notices or other processes may be effected;