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[Cites 0, Cited by 0] [Section 53A] [Entire Act]

Union of India - Subsection

Section 53A(2) in The Copyright Act, 1957

(2)The share referred to in sub-section (1) shall be such as the Copyright Board may fix and the decision of the Copyright Board in this behalf shall be final:Provided that the Copyright Board may fix different shares for different classes of work:Provided further that in no case shall the share exceed ten percent, of the resale price.