Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 7] [Section 2] [Entire Act] Union of India - Subsection Section 2(ffa) in The Copyright Act, 1957 (ffa)"composer", in relation to a musical work, means the person who composes the music regardless of whether he records it in any form of graphical notation;
