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 0] [Section 5] [Entire Act] Union of India - Subsection Section 5(2) in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010 (2)Every appeal filed shall be accompanied by the copies of the order, at least one of which shall be a certified copy, against which the appeal is filed.
