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

Union of India - Subsection

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

(p)the reproduction, for the purpose of research or private study, or with a view to publication, of an unpublished literary, dramatic or musical works kept in a library, museum or other institution to which the public has access: