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Copyright Act, 1957 30. Licenses by owners of copyright- The owner of the copyright in any existing work or the prospective owner of the copyright in any future work may grant any interest in the right by license in writing signed by him or by his duly authorized agent. Provided that in the case of a license relating to copyright in any future work, the license shall take effect only when the work comes into existence. Explanation – When a person to whom a license relating to copyright in any future work is granted under this section dies before the work comes into existence, his legal representatives shall, in the absence of any provision to the contrary in the license , be entitled to benefit of the license.    |
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