Section 52(1)(u) in The Copyright Act, 1957

[Cites 0, Cited by 1] [Section 52(1)] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(1)(u) in The Copyright Act, 1957

(u)the inclusion in a cinematograph film of—

(i)any artistic work permanently situate in a public place or any premises to which the public has access; or

(ii)any other artistic work, if such inclusion is only by way of background or is otherwise incidental to the principal matters represented in the film;

(v)the use by the author of an artistic work, where the author of such work is not the owner of the copyright therein, of any would, cast, sketch, plan, model or study made by him for the purpose of the work:

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Union of India - Subsection

Section 52(1)(u) in The Copyright Act, 1957