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 0] [Section 32A] [Entire Act] Union of India - Subsection Section 32A(2) in The Copyright Act, 1957 (2)Every such application shall be made in such form as may be prescribed and shall state the proposed retail price of a copy of the work to be reproduced.
