Section 38A(1)(a) in The Copyright Act, 1957

[Cites 0, Cited by 0] [Section 38A(1)] [Section 38A] [Entire Act]

(a)to make a sound recording or a visual recording of the performance, including—

(i)reproduction of it in any material form including the storing of it in any medium by electronic or any other means;

(ii)issuance of copies of it to the public not being copies already in circulation;

(iii)communication of it to the public;

(iv)selling or giving it on commercial rental or offer for sale or for commercial rental any copy of the recording;

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