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[Cites 0, Cited by 80] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(d) in The Copyright Act, 1957

(d)"author" means,—
(i)in relation to a literary or dramatic work, the author of the work;
(ii)in relation to a musical work, the composer;
(iii)in relation to an artistic work other than a photograph, the artist;
(iv)in relation to a photograph, the person taking the photograph;
(v)in relation to a cinematograph film or sound recording, the producer; and
(vi)in relation to any literary, dramatic, musical or artistic work which is computer-generated, the person who causes the work to be created;
(dd)"broadcast" means communication to the public and includes a re-broadcast;