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Copyright Act, 1957 28-A . [(Note: Ins. by Act 23 of 1983, S.11 (w.e.f. 9-8-1984) Term of copyright in works of public undertakings- In the case of a work, where a public undertaking is the first owner of the copyright therein, copyright shall subsist until [(Note: Subs. by Act No.13 of 1992, S.2, w.e.f. 28-12-1991. In this regard S.3 of Act No.13 of 1992 reads: "3. Copyright not to subsist if term has expired - For the removal of doubts, it is hereby declared that copyright shall not subsist by virtue of this Act in any work in which copyright did not subsist immediately before the commencement of this Act.") Sixty years] from the beginning of the calendar year next following the year in which the work is first published.]    |
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