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[Cites 0, Cited by 327] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(c) in The Copyright Act, 1957

(c)"artistic work" means,—
(i)a painting, a sculpture, a drawing (including a diagram, map, chart or plan), an engraving or a photograph, whether or not any such work possesses artistic quality;
(ii)a 'work of architecture; and
(iii)any other work of artistic craftsmanship;