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[Cites 0, Cited by 28] [Section 31(1)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(1)(b) in The Copyright Act, 1957

(b)has refused to allow communication to the public by broadcast, of such work or in the case of a sound recording the work recorded in such sound recording, on terms which the complainant considers reasonable,