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[Cites 0, Cited by 0] [Section 32A(4)] [Section 32A] [Entire Act]

Union of India - Subsection

Section 32A(4)(i) in The Copyright Act, 1957

(i)the applicant shall pay to the owner of the copyright in the work royalties in respect of copies of the reproduction of the work sold to the public, calculated at such rate as the Copyright Board may, in the circumstances of each case, determine in the prescribed manner;