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[Cites 0, Cited by 57] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(ff) in The Copyright Act, 1957

(ff)"communication to the public" means making any work or performance available for being seen or heard or otherwise enjoyed by the public directly or by any means of display or diffusion other than by issuing physical copies of it, whether simultaneously or at places and times chosen individually, regardless of whether any member of the public actually sees, hears or otherwise enjoys the work or performance so made available.