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[Cites 0, Cited by 1] [Section 52A] [Entire Act]

Union of India - Subsection

Section 52A(1) in The Copyright Act, 1957

(1)No person shall publish a sound recording in respect of any work unless the following particulars are displayed on the sound recording and on any container thereof, namely:—
(a)the name and address of the person who has made the sound recording;
(b)the name and address of the owner of the copyright in such work; and
(c)the year of its first publication.