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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(4) in The Copyright Rules, 2013

(4)Every such licence shall be subject to the conditions provided in section 31 including the payment of compensation or royalties and shall specify-
(a)the period for which the licence has been granted;
(b)the quantum of compensation or the rate at which royalties are to be paid to the owner of the copyright in the work; and
(c)such other terms and conditions as the Board may deems fit.