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[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(2)(c) in The Copyright Rules, 2013

(c)details establishing that the copy of the work which is the subject matter of transient or incidental storage is an infringing copy of the work owned by the complainant and that the allegedly infringing act is not covered under section 52 or any other act that is permitted under the Act;