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Copyright Act, 1957 15. Special provision regarding copyright in designs registered or capable of being registered under the (Note: Words "Indian Patents and" omitted by Act 23 of 1983, S.7 (w.e.f.9-8-1984) Designs Act, 1911.- (1) Copyright shall not subsist under this Act in any design which is registered under the (Note: Words "Indian Patents and" omitted by Act 23 of 1983, S.7 (w.e.f.9-8-1984) Designs Act, 1911 ( 2 of 1911). (2) Copyright in any design, which is capable of being registered under the (Note: Words "Indian Patents and" omitted by Act 23 of 1983, S.7 (w.e.f.9-8-1984) 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 license, by any other person.    |
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