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[Cites 0, Cited by 0] [Section 31B] [Entire Act]

Union of India - Subsection

Section 31B(3) in The Copyright Act, 1957

(3)If the Copyright Board is satisfied, after giving to the owners of rights in the work a reasonable opportunity of being heard and after holding such inquiry as it may deem necessary, that a compulsory licence needs to be issued to make the work available to the disabled, it may direct the Registrar of Copyrights to grant to the applicant such a licence to publish the work.