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[Cites 0, Cited by 11] [Entire Act]

Union of India - Section

Section 28A in The Copyright Act, 1957

28A. Term of copyright in works of public undertakings.—

In the case of a work, where a public undertaking is the first owner of the copyright therein, copyright shall subsist until sixty years from the beginning of the calendar years next following the year in which the work is first published.