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[Cites 0, Cited by 4] [Entire Act]

Union of India - Section

Section 36 in The Copyright (Amendment) Act, 2012

36. The Authority further observed that the examples of excess recovery and under recovery cited by both the OCLS are inappropriate as the mix of interfaces was decided on the basis of the discussions with them. However, whenever there is a change in the interface mix, there will be corresponding changes in the cost of the network also. This, in effect, would mean that any change in the interface mix would to a large extent balance the cost and corresponding recovery of cost. It is also noted here that the network design is for the purpose of estimation and is not supposed to meet all the use cases in a practical scenario; therefore, the submissions in this regard are devoid of any merit.