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[Cites 0, Cited by 3] [Section 52(1)] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(1)(q) in The Copyright Act, 1957

(q)the reproduction or publication of—
(i)any matter which has been published in any Official Gazette except an Act of a Legislature;
(ii)any Act of a Legislature subject to the condition that such Act is reproduced or published together with any commentary thereon or any other original matter;
(iii)the report of any committee, commission, council, board or other like body appointed by the Legislature, unless the reproduction or publication of such report is prohibited by the Government;
(iv)any judgment or order of a court, Tribunal or other judicial authority, unless the reproduction or publication of such judgment or order is prohibited by the court, the Tribunal or other judicial authority, as the case may be;