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NCT Delhi - Section

Section 28 in Delhi High Court Intellectual Property Rights Division Rules, 2022

28. Application of Statutes

The IPD, as may be applicable to the cases listed before it, apply the provisions of:
(i)The Commercial Courts Act, 2015 for suits and counter claims in matters relating to IPR subject
matter(s); and
(ii)Patent Suit Rules, 2022 for Patent related disputes and actions.