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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(3) in The Copyright Rules, 2013

(3)If the Board is satisfied that the licence for a translation of the work in the language or for publication or for reproduction of the work, applied for may be granted to the applicant, or if there are more applicants than one, to such of the appellants, as in the opinion of the Board, would best serve the interest of the general public, shall grant a licence within a period of two months.