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[Section 32(4)(ii)] [Section 32(4)] [Section 32] [Complete Act]
Central Government Act
Section 32(4)(ii)(d) in The Copyright Act, 1957
(d) the Copyright Board is satisfied that the applicant is competent to produce and publish a correct translation of the work and possesses the means to pay to the owner of the copyright the royalties payable to him under this section;
1. Ins. and Subs. by Act 23 of 1983, s. 3 (w. e. f. 9. 8. 1984 )