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Union of India - Section

Section 36 in The Copyright Act, 1957

36. Submission of returns and reports.—

(1)Every copyright society shall submit to the Registrar of Copyrights such returns as may be prescribed.
(2)Any officer duly authorised by the Central Government in this behalf may call for any report and also call for any records of any copyright society for the purpose of satisfying himself that the fees collected by the society in respect of rights administered by it are being utilised or distributed in accordance with the provisions of this Act.