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[Section 41(1)] [Section 41] [Complete Act]
Central Government Act
Section 41(1)(c) in The Copyright Act, 1957
(c) either-
(i) the work is published as aforesaid in pursuance of an agreement in that behalf with the author, being, an agreement which does not reserve to the author the copyright, if any, in the work, or
(ii) under section 17 any copyright in the work would belong to the Organisation; there shall, by virtue of this section,. be copyright in the work throughout India.