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[Cites 0, Cited by 3] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(4) in The Copyright Act, 1957

(4)The Central Government may, if it is satisfied that a copyright society is being managed in a manner detrimental to the interests of the authors and other owners of right concerned, cancel the registration of such society after such inquiry as may be prescribed.