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[Cites 0, Cited by 13] [Section 52(1)] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(1)(za) in The Copyright Act, 1957

(za)the performance of a literary, dramatic or musical work or the communication to the public of such work or of a sound recording in the course of any bona fide religious ceremony or an official ceremony held by the Central Government or the State Government or any local authority.