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[Cites 0, Cited by 0] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(1) in The Copyright Rules, 2013

(1)Every copyright society shall maintain proper accounts of the royalties collected in a financial year, payments made out of such collections to the members and other recurring and non-recurring expenditure incurred for meeting the administrative and related matters, including the cost of litigations.