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 53] [Entire Act] Union of India - Subsection Section 53(2) in The Semiconductor Integrated Circuits Layout-Design Act, 2000 (2)Every such appeal shall be preferred by petition in writing and shall be in such form and shall contain such particulars as may be prescribed.
