Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 38] [Entire Act] Union of India - Subsection Section 38(2) in The Copyright Act, 1957 (2)The performer's right shall subsist until fifty years from the beginning of the calendar year next following the year in which the performance is made.
