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[Cites 0, Cited by 0] [Section 356] [Entire Act]

State of Chattisgarh - Subsection

Section 356(3) in High Court of Chhattisgarh Rules, 2005

(3)Notice meant for the Board shall be served on the Registrar of Copyright in the manner provided in clause (1) of this rule. The Board shall have a right to appear in the appeal through the Registrar of Copyrights.