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Super Cassettes Industries ... vs Mr Chintamani Rao & Ors on 11 November, 2011

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[Section 52(1)] [Section 52] [Complete Act]
Central Government Act
Section 52(1)(i) in The Copyright Act, 1957
(i) the performance, in the course of the activities of an educational institution, of a literary, dramatic or musical work by the staff and students of the institution, or of
a cinematograph film or a record, if the audience is limited to such staff and students, the parents and guardians of the students and persons directly connected with the activities of the institution;