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[Cites 0, Cited by 4] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(3) in The Copyright Act, 1957

(3)Subject to such conditions as may be prescribed, a copyright society may—
(i)issue licences under section 30 in respect of any rights under this Act;
(ii)collect fees in pursuance of such licences;
(iii)distribute such fees among 'author and other owners of right after making deductions for its own expenses;
(iv)perform any other functions consistent with the provisions of section 35.