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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(4) in The Copyright Rules, 1958

(4)If the Copyright Board is satisfied that the licence for a translation of the work in the language applied for may be granted to the applicant, or if there are more applicants than one, to such one of the applicants as, in the opinion of the Copyright Board, would best serve the interest of the general public, it shall grant a licence accordingly.