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[Cites 0, Cited by 19] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(4) in The Copyright Act, 1957

(4)Where the assignee does not exercise the right assigned to him under any of the other sub-sections of this section within period of one year from the date of assignment, the assignment in respect of such rights shall be deemed to have lapsed after the expiry of the said period unless otherwise specified in the assignment.