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[Cites 0, Cited by 8] [Section 57(1)] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(1)(b) in The Copyright Act, 1957

(b)to restrain or claim damages in respect of any distortion, mutilation, modification or other act in relation to the said work if such distortion, mutilation, modification or other act would be prejudicial to his honour or reputation: