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[Cites 0, Cited by 0] [Section 31A] [Entire Act]

Union of India - Subsection

Section 31A(5) in The Copyright Act, 1957

(5)Where a licence is granted under this section, the Registrar of Copyrights may, by order, direct the applicant to deposit the amount of the royalty determined by the Copyright Board in the public account of India or in any other account specified by the Copyright Board so as to enable the owner of the copyright or, as the case may be, his heirs, executors or the legal representatives to claim such royalty at any time.