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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(5) in The Copyright Rules, 1958

(5)If the Registrar of Copyrights receives any objection for such registration within the time specified in sub-rule (4), or, if he is not satisfied about the correctness of the particulars given in the application he may, after holding such inquiry as he deems fit, enter such particulars of the work in the Register of Copyrights as he considers proper.