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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(c) in The Copyright Rules, 2013

(c)"copyright business" means the business of issuing granting licence in respect of a right or set of rights in specific acts in respect of a work or any substantial part thereof referred to in section 14 and includes the functions referred to in sub-section (3) of section 34;