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Citedby 2 docs
Kiran Jain vs Kangaro Industries (Regd) And ... on 1 August, 2005
The Federation Of Hotels & ... vs Union Of India & Ors. on 7 April, 2011

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[Section 72] [Complete Act]
Central Government Act
Section 72(1) in The Copyright Act, 1957
(1) Appeals against certain orders of magistrate. Any person aggrieved by any final decision or order of the Registrar of Copyrights may, within three months from the date of the order or decision, appeal to the Copyright Board.