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

Union of India - Subsection

Section 31A(1) in The Copyright Act, 1957

(1)Where, in the case of any unpublished work or any work published or communicated to the public and the work is withheld from the public in India, the author is dead or unknown or cannot be traced, or the owner of the copyright in such work cannot be found, any person may apply to the Copyright Board for a licence to publish or communicate to the public such work or a translation thereof in any language.