Copyright Act, 1957
73. Procedure for appeals –
This High Court may make rules consistent with this Act as to the procedure to be followed in respect of appeals made to it under Section 72.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Copyright Act, 1957 73. Procedure for appeals – This High Court may make rules consistent with this Act as to the procedure to be followed in respect of appeals made to it under Section 72. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
