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[Cites 0, Cited by 0] [Section 31C] [Entire Act]

Union of India - Subsection

Section 31C(4) in The Copyright Act, 1957

(4)One royalty in respect of such sound recordings shall be paid for a minimum of fifty thousand copies of each work during each calendar year in which copies of it are made:Provided that the Copyright Board may, by general order, fix a lower minimum in respect of works in a particular language or dialect having regard to the potential circulation of such works.