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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(c) in The West Bengal Prohibition Of Audio-Video Piracy Act, 2013

(c)“Audio-Video Piracy” means duplicating the original work without authorisation of the author in respect of cinematograph film and sound recording, with a view to trading, selling or hiring of those duplicate copies and includes any form of storage, distribution of such duplicate copies for the purpose of trading, selling or hiring;