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[Cites 0, Cited by 0] [Section 31A] [Entire Act]

Union of India - Subsection

Section 31A(6) in The Copyright Act, 1957

(6)Without prejudice to the foregoing provisions of this section, in the case of a work referred to in sub-section (1), if the original author is dead, the Central Government may, if it considers that the publication of the work is desirable in the national interest, require the heirs, executors or legal representatives of the author to publish such work within such period as may be specified by it.