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Delhi HC: Cannot Waive Timelines under Rule 100 of Trade Marks Rules, 2017 - (15 May 2025)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has held that the requirements and timelines prescribed under Rule 100 of the Trademarks Rules, 2017 are mandatory. There cannot be any question of waiver of such requirements and timelines.

Tags : DELHI HIGH COURT   RULE 100   TIMELINES  

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