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 1] [Section 34(1)] [Section 34] [Entire Act] Union of India - Subsection Section 34(1)(b) in The Copyright Act, 1957 (b)an 'author and other owners of right shall have the right to withdraw such authorisation without prejudice to the rights of the copyright society under any contract.