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] [Entire Act] State of Gujarat - Section Section 321 in Gujarat High Court Rules, 1993 321. Division Bench to hear applications under Copyright Act. - All Appeals under section 73 of the Copyrights Act shall be filed in the Office of the Registrar and shall be heard and disposed off by a Division Bench.
