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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2) in The Copyright Rules, 1958

(2)The fees may be paid to the Registrar of Copyrights, New Delhi, by a postal order or Bank draft issued by a Scheduled Bank as defined in the Reserve Bank of India Act, 1934 (2 of 1934), or by deposit into a Government Treasury or a branch of the Reserve Bank of India or the State Bank of India under the head of Account: Major Head-"XLVI-Miscellaneous", Minor Head "Naturalisation, Passport and Copyright Fees".