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[Cites 0, Cited by 0] [Section 32A(6)] [Section 32A] [Entire Act]

Union of India - Subsection

Section 32A(6)(b) in The Copyright Act, 1957

(b)three years from the date of the first publication of that work, where the application is for the reproduction and publication of any work of, or relating to, natural science, physical science, mathematics or technology; and