Section 52(1)(h) in The Copyright Act, 1957

[Cites 0, Cited by 8] [Section 52(1)] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(1)(h) in The Copyright Act, 1957

(h)the publication in a collection, mainly composed of non-copyright matter, bona fide intended for instructional use, and so described in the title and in any advertisement issued by or on behalf of the publisher, of short passages from published literary or dramatic works, not themselves published for such use in which copyright subsists:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 52(1)(h) in The Copyright Act, 1957