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[Cites 0, Cited by 1] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(2) in Designs Act, 1911

(2)If 4 * * * before the expiration of the said five years application for the extension of the period of copyright is made to the Controller in ---------------------------------------------------------------------- 1 Subs. by Act 7 of 1930. s. 23. 2 Subs. by Act 32 of 1950, s. 2. 3 Ins. by Act 7 of 1930. s. 23. 4 The words "within the prescribed time" were rep. by Act 12 of 1939. s. 11. --------------------------------------------------------------------- 10 the prescribed manner, the Controller shall, on payment of the prescribed fee, extend the period of copyright for a second period of five years from the expiration of the original period of five years.