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Citedby 13 docs - [View All]
Microfibers Inc. vs Girdhar & Co. & Anr. on 28 May, 2009
M/S. Pachranga International vs M/S. Pachranga International on 30 March, 2012
Rajesh Masrani vs Tahiliani Design Pvt. Ltd on 28 November, 2008
Rajesh Masrani vs Tahiliani Design Pvt. Ltd. on 28 November, 2008
Samsonite Corporation vs Vijay Sales on 1 May, 1998

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[Section 15] [Complete Act]
Central Government Act
Section 15(2) in The Copyright Act, 1957
(2) Copyright in any design, which is capable of being registered under the designs Act, 1911 , (2 of 1911 ) but which has not been so registered, shall cease as soon as any article to which the design has been applied has been reproduced more than fifty times by an industrial process by the owner of the copyright or, with his licence, by any other person.