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[Cites 0, Cited by 3] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(9) in The Copyright Act, 1957

(9)No assignment of copyright in any work to make a cinematograph film shall affect the right of the author of the work to claim an equal share of royalties and consideration payable in case of utilization of the work in any form other than for the communication to the public of the work, along with the cinematograph film in a cinema hall.