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Del. HC: IPD Rules Don’t Contain Any Provision for Taking of Additional Documents on Record - (20 Nov 2023)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has held that Intellectual Property Rights Division (IPD) Rules, 2022 do not contain any provision which proscribes taking of additional documents on record, unlike the Original Side Rules, which does contain such a provision, in Rule 147 in Chapter VII.

Tags : DELHI HIGH COURT   IPD RULES   ADDITIONAL DOCUMENTS  

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