Section 49(1)(iii) in The Copyright Rules, 2013

[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

Union of India - Subsection

(iii)the Central Government has reason to believe that the members of the applicant are not bona fide copyright authors or other owners or they have not voluntarily signed the instrument setting up the applicant and the application for registration; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 49(1)(iii) in The Copyright Rules, 2013