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[Cites 0, Cited by 78] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(f) in The Copyright Act, 1957

(f)"cinematograph film" means any work of visual recording and includes a sound recording accompanying such visual recording and "cinematograph" shall be construed as including any work produced by any process analogous to cinematography including video films;
(fa)"commercial rental" does not include the rental, lease or lending of a lawfully acquired copy of a computer programme, sound recording, visual recording or cinematograph film for non-profit purposes by a non-profit library or non-profit educational institution;