Section 31(1)(a) in The Copyright Act, 1957

[Cites 0, Cited by 4] [Section 31(1)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(1)(a) in The Copyright Act, 1957

(a)has refused to re-publish or allow the re-publication of the work or has refused to allow the performance in public of the work, and by reason of such refusal the work is withheld from the public; or

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Union of India - Subsection

Section 31(1)(a) in The Copyright Act, 1957