Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 15] [Section 19] [Entire Act] Union of India - Subsection Section 19(1) in The Copyright Act, 1957 (1)No assignment of the copyright in any work shall be valid unless it is in writing signed by the assignor or by his duly authorised agent.
