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

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Union of India - Subsection

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

(r)the production or publication of a translation in any Indian language of an Act of a Legislature and of any rules or orders made thereunder—

(i)if no translation of such Act or rules or orders in that language has previously been produced or published by the Government; or

(ii)where a translation of such Act or rules or orders in that language has been produced or published by the Government, if the translation is not available for sale to the public:

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Union of India - Subsection

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