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 0] [Section 21(2)] [Section 21] [Entire Act] Union of India - Subsection Section 21(2)(e) in The Copyright Rules, 1958 (e)the number of [sound recording] [Substituted by G.S.R. 383(E), dated 5.5.1995 (w.e.f. 10.5.1995). ] intended to be made; and