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 94] [Entire Act] Union of India - Section Section 3 in The Copyright Act, 1957 3. Meaning of publication.— For the purposes of this Act, "publication" means making a work available to the public by issue of copies or by communicating the work to the public.
