Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 78] [Entire Act]

Union of India - Section

Section 9 in The Copyright Act, 1957

9. Copyright Office.—

(1)There shall be established for the purposes of this Act an office to be called the Copyright Office.
(2)The Copyright Office shall be under the immediate control of the Registrar of Copyrights who shall act under the superintendence and direction of the Central Government.
(3)There shall be a seal for the Copyright Office.