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] [Entire Act] NCT Delhi - Section Section 3 in Delhi High Court Intellectual Property Rights Division Rules, 2022 3. Applicability These Rules shall govern and apply to all IPR subject matter(s) or cases or proceedings or disputes before the IPD of the Delhi High Court.
