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[Cites 0, Cited by 0] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(1) in The Copyright Rules, 2013

(1)A Copyright society registered section 33 and desirous of carrying on the business as a copyright society shall admit an application for re-registration in Form-IX to the Registrar of Copyrights within a period two months from the date of Coming into force of these rules.