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[Cites 0, Cited by 0] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(1) in The Copyright Rules, 2013

(1)The Registrar of Copyrights may, either suo motu or on application of any interested person, amend, or alter the Register of Copyright for the entries specified in Section 49, after giving, wherever practicable, to the person affected by such amendment or alteration, an opportunity to show cause against such amendment or alteration, and communicate to such person the amendment or alteration so made.