Mobile View
Main Search Forums Advanced Search Disclaimer
User Queries
[Section 24] [Complete Act]
Central Government Act
Section 24(2) in The Copyright Act, 1957
(2) For the purposes of this section a literary, dramatic or musical work or an adaptation of any such work shall be deemed to have been published, if it has been performed in public or if any records made in respect of the work have been sold to the public or have been offered for sale to the public.