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 52(1)] [Section 52] [Entire Act] Union of India - Subsection Section 52(1)(d) in The Copyright Act, 1957 (d)the reproduction of any work for the purpose of a judicial proceeding or for the purpose of a report of a judicial proceeding;