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[Cites 0, Cited by 3] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(10) in The Copyright Act, 1957

(10)No assignment of the copyright in any work to make a sound recording which does not form part of any cinematograph film shall affect the right of the author of the work to claim an equal share of royalties and consideration payable for any utilization of such work in any form.