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Section 2(d)(iii) in The Copyright Act, 1957 [
"Section 2(d)"
] [
"Section 2"
] [
"Complete Act"
]
Citedby 1 docs
Microfibres Inc vs Girdhar And Co. And Ors. on 13 January, 2006
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Central Government Act
(iii) in relation to an artistic work other than a photograph, the artist;