Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 32] [Entire Act] Union of India - Subsection Section 32(1) in The Copyright Act, 1957 (1)Any person may apply to the Copyright Board for a licence to produce and publish a translation of a literary or dramatic work in any language 'after a period of seven years from the first publication of the work.
