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Citedby 4 docs
Indian Performing Right Society ... vs Aditya Pandey & Ors on 8 May, 2012
Indian Performing Right Society ... vs Eastern India Motion Pictures ... on 14 March, 1977
Music Broadcast Private Limited vs Indian Performing Right Society ... on 25 July, 2011
The Federation Of Hotels & ... vs Union Of India & Ors. on 7 April, 2011
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copyright
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the copyright act 1957
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section 14
[
Section 14(1)(c)
] [
Section 14(1)
] [
Section 14
] [
Complete Act
]
Central Government Act
Section 14(1)(c)(ii) in The Copyright Act, 1957
(ii) to cause the film, in so far as it consists of visual images, to be seen in public and, in so far as it consists of sounds, to be heard in public;