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

Union of India - Subsection

Section 31C(3) in The Copyright Act, 1957

(3)The person making such sound recordings shall not make any alteration in the literary or musical work which has not been made previously by or with the consent of the owner of rights, or which is not technically necessary for the purpose of making the sound recordings:Provided that such sound recordings shall not be made until the expiration of five calendar years after the end of the year in which the first sound recordings of the work was made.