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 11] [Entire Act] Union of India - Section Section 73 in The Copyright Act, 1957 73. Procedure for appeals.— The 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.
