(4)Where copyright subsisted in any work immediately before the commencement of this Act, the rights comprising such copyright shall, as from the date of such commencement, be the rights specified in section 14 in relation to the class of works to which such work belongs, and where any new rights are conferred by that section, the owner of such rights shall be—(a)in any case where copyright in the work was wholly assigned before the commencement of this Act, the assignee or his successor-in-interest;(b)in any other case, the person who was the first owner of the copyright in the work under any Act repealed by sub-section (1) or his legal representatives.
