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Citedby 4 docs
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)(b) in The Copyright Act, 1957
(b) a fair dealing with a literary, dramatic, musical or artistic work for the purpose of reporting current events-
(i) in a newspaper, magazine or similar periodical or
(ii) by broadcast or in a cinematograph film or by means of photographs.; Explanation.--- The publication of a compilation of addresses or speeches delivered in public is not a fair dealing of such work within the meaning of this clause.
1. Subs. by Act 23 of 1983, s. 2 (w. e. f. 9. 8. 1984 )
2. Ins. by s. 18 ibid. (w. e. f. 9. 8. 1984 )
3. Omitted and Ins. by Act 65 of 1984, s. 3 (w. e. f. 8. 10. 1984 )