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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2)(a) in The Copyright Rules, 1958

(a)the particulars of the work in respect of which [sound recording] [Substituted by G.S.R. 383(E), dated 5.5.1995 (w.e.f. 10.5.1995). ] are to be made;