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[Cites 0, Cited by 1] [Section 78(2)] [Section 78] [Entire Act]

Union of India - Subsection

Section 78(2)(c) in The Copyright Act, 1957

(c)the procedure to be followed in connection with any proceeding before the Registrar of Copyrights;
(CA)the form and manner in which an organisation may apply to the Copyright Board for compulsory licence for disabled and the fee which may accompany such application under sub-section (1) of section 31B;
(ca)the conditions for submission of application under sub-section (2) of section 33;
(cb)the conditions subject to which a copyright society may be registered under sub-section (3) of section 33;
(cc)the inquiry for cancellation of registration under sub-section (4) of section 33;
(CCA)the manner in which a copyright society may publish its Tariff Scheme under sub-section (1) of section 33A;
(CCB)the fee which is to be paid before filing an appeal to the Copyright Board under sub-section (2) of section 33A;
(CCC)the form of application for renewal of registration of a copyright society and the fee which may accompany such application under sub-section (3A) of section 33;
(CB)the manner in which a person making sound recording may give prior notice of his intention to make sound recording under sub¬section (2) of section 31C;
(CC)the register and books of account and the details of existing stock which a person making sound recording may maintain under sub¬section (5) of section 31C;
(CD)the manner in which prior notice may be given by a broadcasting organisation under sub-section (2) of section 31D;
(CE)the reports and accounts which may be maintained under clause (a), and the inspection of records and books of account which may be made under clause (b) of sub-section (7) of section 31D;
(cd)the conditions subject to which the copyright society may accept authorisation under clause (a) of sub-section (1) of section 34 and the conditions subject to which owners of rights have right to withdraw such authorisation under clause (d) of that sub-section;
(ce)the conditions subject to which a copyright society may issue licences, collect fees and distribute such fees amongst owners of rights under sub-section (3) of section 34;
(cf)the manner in which the approval of the owners of rights regarding collection and distribution of fees, approval for utilisation of any amount collected as fees and to provide to such owners information concerning activities in relation to the administration of their rights under sub-section (1) of section 35;
(cg)the returns to be filed by copyright societies to the Registrar of Copyrights under sub-section (1) of section 36;