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[Cites 0, Cited by 2] [Section 31D] [Entire Act]

Union of India - Subsection

Section 31D(2) in The Copyright Act, 1957

(2)The broadcasting organisation shall give prior notice, in such manner as may be prescribed, of its intention to broadcast the work stating the duration and territorial coverage of the broadcast, and shall pay to the owner of rights in each work royalties in the manner and at the rate fixed by the Copyright Board.