Section 52(1)(a) in The Copyright Act, 1957

[Cites 0, Cited by 14] [Section 52(1)] [Section 52] [Entire Act]

(a)a fair dealing with any work, not being a computer programme, for the purposes of—

(i)private or personal use, including research;

(ii)criticism or review, whether of that work or of any other work;

(iii)the reporting of current events and current affairs, including the reporting of a lecture delivered in public.

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