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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(4) in The Copyright Rules, 2013

(4)Every application for communication of the work to the public by broadcast shall be accompanied with adequate evidence along with reasons or grounds to show that the owner of copyright has refused to allow-
(a)the communication of the work by broadcast to the public; or
(b)in the case of sound recording, the reasons for the applicant to consider the terms unreasonable.