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 92] [Section 14] [Entire Act] Union of India - Subsection Section 14(b) in The Copyright Act, 1957 (b)in the case of a computer programme,—(i)to do any of the acts specified in clause (a);(ii)to sell or give on commercial rental or offer for sale or for commercial rental any copy of the computer programme:
