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 23 in Delhi High Court Intellectual Property Rights Division Rules, 2022 23. Nomination of Counsel by the IPO The respective IPOs may nominate their counsel in order to appear before the IPD as also for production ofrecords, if called for.
