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[Cites 0, Cited by 6] [Section 52(1)] [Section 52] [Entire Act]

Union of India - Subsection

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

(c)transient or incidental storage of a work or performance for the purpose of providing electronic links, access or integration, where such links, access or integration has not been expressly prohibited by the right holder, unless the person responsible is aware or has reasonable grounds for believing that such storage is of an infringing copy: