Section 41(1)(b) in The Copyright Act, 1957

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Union of India - Subsection

Section 41(1)(b) in The Copyright Act, 1957

(b)there would, apart from this section, be no copyright in the work in India at the time of the making or, as the case may be, of the first publication thereof, and

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Union of India - Subsection

Section 41(1)(b) in The Copyright Act, 1957