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[Cites 0, Cited by 0] [Section 19A] [Entire Act]

Union of India - Subsection

Section 19A(3) in The Copyright Act, 1957

(3)Every complaint received under sub-section (2) shall be dealt with by the Copyright Board as far as possible and efforts shall be made to pass the final order in the matter within a period of six months from the date of receipt of the complaint and any delay in compliance of the same, the Copyright Board shall record the reasons thereof.