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[Cites 0, Cited by 23] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(j) in The Copyright Act, 1957

(j)"exclusive licence" means a licence which confers on the licensee or on the licensee and persons authorised by him, to the exclusion of all other persons (including the owner of the copyright) any right comprised in the copyright in a work, and "exclusive licensee" shall be construed accordingly;