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[Cites 0, Cited by 6] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(2) in The Copyright Act, 1957

(2)Any person having an interest in any copies of a work , or plates seized under sub-section (1) may, within fifteen days of such seizure, make an application to the magistrate for such copies or plates being restored to him and the Magistrate, after hearing the applicant and the complainant and making such further inquiry as may be necessary, shall make such order on the application as he may deem fit.