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[Cites 0, Cited by 0] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(1) in The Copyright Rules, 2013

(1)When any such application has been made, the Board shall, as soon as possible, give notice or the application in the Official Gazette and also, if the Board thinks fit, in one or two newspaper and shall send a copy of the notice to the owner of the Copyright, wherever practicable.