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[Cites 0, Cited by 0] [Section 32(4)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(4)(i) in The Copyright Act, 1957

(i)subject to the condition that the applicant shall pay to the owner of the copyright in the work royalties in respect of copies of the translation of the work sold to the public, calculated at such rate as the Copyright Board may, in the circumstances of each case, determine in the prescribed manner; and