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[Cites 0, Cited by 3] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(4) in The Copyright Act, 1957

(4)The Central Government may after consultation with the Chairman of the Copyrights Board, appoint a Secretary to the Copyright Board and such other officers and employees as may be considered necessary for the efficient discharge of the functions of the Copyright Board.