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

Union of India - Subsection

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

(t)the making or publishing of a painting, drawing, engraving or photograph of a sculpture, or other artistic work falling under sub-clause (iii) of clause (c) of section 2, if such work is permanently situate in a public place or any premises to which the public has access;