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 323 in Gujarat High Court Rules, 1993 323. Appeal under the Act classified as Short notice or expedited matters. - Appeals under section 73 of the Copyright Act, 1957 shall, for the purposes of the Rules, be classified as short notice or expedited matters and dealt with accordingly.
