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[Cites 0, Cited by 0] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(iv) in High Court Of Delhi Rules Governing Patent Suits, 2022

(iv)Recording of evidence may be directed in outstation venues with the consent of parties or if the Court deems fit. For such recording of evidence, electronic records of the suit may be made available to the parties.