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Section 2(d)(v) in The Copyright Act, 1957 [
"Section 2(d)"
] [
"Section 2"
] [
"Complete Act"
]
Citedby 7 docs - [
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Eastern India Motion Pictures ... vs Indian Performing Right Society ... on 13 February, 1974
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Indian Performing Right Society ... vs Eastern India Motion Pictures ... on 14 March, 1977
Vipul Amrutlal Shah vs Shree Venkatesh Films Pvt. Ltd. & ... on 10 August, 2009
Video Master vs Nishi Productions on 21 October, 1997
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Central Government Act
(v) in relation to a cinematograph film, the owner of the film at the time of its completion; and