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Delhi HC: Can’t Rely on ChatGPT Responses in IPR Suit, Can be Used Only for Preliminary Research - (28 Aug 2023)

CIVIL

Delhi High Court while refusing to rely on ChatGPT responses in n IPR suit, has observed that at the present stage of technological development, at best the tool could be utilized for a preliminary understanding or for preliminary research and nothing more.

Tags : DELHI HIGH COURT   CHATGPT   RESEARCH  

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