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Section 2(a)(i) in The Copyright Act, 1957 [
"Section 2(a)"
] [
"Section 2"
] [
"Complete Act"
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Citedby 1 docs
Mr. Anandji Virji Shah & Ors. vs M/S.Nadiadwala Grandson ... on 29 April, 2010
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Central Government Act
(i) in relation to a dramatic work, the conversion of the work into a non- dramatic work;