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[Cites 0, Cited by 4] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(2) in The Copyright Act, 1957

(2)Any officer duly authorised by the Central Government in this behalf may call for any report and also call for any records of any copyright society for the purpose of satisfying himself that the fees collected by the society in respect of rights administered by it are being utilised or distributed in accordance with the provisions of this Act.