Section 78(2)(d) in The Copyright Act, 1957

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Union of India - Subsection

Section 78(2)(d) in The Copyright Act, 1957

(d)the manners of determining any royalties payable under this Act, and the security to be taken for the payment of such royalties;

(da)the manner of payment of royalty under clause (j) of sub-section (1) of section 52;