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 4] [Section 13] [Entire Act] Union of India - Subsection Section 13(5) in The Copyright Act, 1957 (5)In the case of work of architecture, copyright shall subsist only in the artistic character and design and shall not extend to processes or methods of construction.
