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Citedby 19 docs - [View All]
M/S Phonographic Performance Ltd vs M/S Hotel Gold Regency & Others on 2 July, 2008
Eurokids International Pvt. Ltd. vs India Book Distributors Egmont ... on 5 August, 2005
Shringar Cinemas Ltd. vs Bharat Bala Productions Pvt. Ltd. ... on 27 September, 2007
Ramesh Chand Tank vs State Of Raj Asthan Through Pp on 26 April, 2011
Brooke Bond India Limited vs Balaji Tea (India) Pvt. Ltd. on 25 November, 1992

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[Complete Act]
Central Government Act
Section 54 in The Copyright Act, 1957
54. Definition. For the purposes of this Chapter, unless the context otherwise requires, the expression" owner of copyright" shall include-
(a) an exclusive licensee;
(b) in the case of an anonymous or pseudonymous literary, dramatic, musical or artistic work, the publisher of the work, until the identity of the author or, in the case of an anonymous work of joint authorship, or a work of joint authorship published under names all of which are pseudonyms, the identity of any of the authors, is disclosed publicly by the author and the publisher or is otherwise established to the satisfaction of the Copyright Board by that author or his legal representatives.