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[Cites 0, Cited by 23] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(a) in The Copyright Act, 1957

(a)"adaptation" means,—
(i)in relation to a dramatic work, the conversion of the work into a non-dramatic work;
(ii)in relation to a literary work or an artistic work, the conversion of the work into a dramatic work by way of performance in public or otherwise;
(iii)in relation to a literary or dramatic work, any abridgement of the work or any version of the work in which the story or action is conveyed wholly or mainly by means of pictures in a form suitable for reproduction in a book, or in a newspaper, magazine or similar periodical;
(iv)in relation to a musical work, any arrangement or transcription of the work; and
(v)in relation to any work, any use of such work involving its rearrangement or alteration;