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[Cites 0, Cited by 53] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(1) in The Copyright Act, 1957

(1)In every civil suit or other proceeding regarding infringement of copyright instituted by an exclusive licensee, the owner of the copyright shall, unless the court otherwise directs, be made a defendant and where such owner is made a defendant, he shall have the right to dispute the claim of the exclusive licensee.