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[Cites 0, Cited by 28] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(e) in The Copyright Act, 1957

(e)in the case of a sound recording,—
(i)to make any other sound recording embodying it including storing of it in any medium by electronic or other means;
(ii)to sell or give on commercial rental or offer for sale or for such rental, any copy of the sound recording;
(iii)to communicate the sound recording to the public.