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Section 10(2) in The Copyright Act, 1957 ["Section 10"] ["Complete Act"]

Citedby 4 docs

The South Indian Film Chamber Of ... vs Entertaining Enterprises, ... on 16 December, 1994

Entertaining Enterprises, ... vs State Of Tamil Nadu And Anr. on 21 June, 1984

Amway India Enterprises vs The Deputy Commissioner Of ... on 15 February, 2008

Rhizome Distilleries P. Ltd vs Pernod Ricard S.A. France on 14 October, 2009


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Central Government Act
(2) A Deputy Registrar of Copyrights shall discharge under the superintendence and direction of the Registrar of Copyrights such functions of the Registrar under this Act as the Registrar may, from time to time, assign to him; and any reference in this Act to the Registrar of Copyrights shall include a reference to a Deputy Registrar of Copyrights when so discharging any such functions.