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Copyright Act, 1957 30-A. [(Note: Ins. by Act 38 of 1994, S.10 (w.e.f. a date to be notified)) Application of Sections 19 and 19-A. The provision of Sections 19 and 19-A shall, with any necessary adaptations and modifications, apply in relation to a license under Section 30 as they apply in relation to assignment of copyright in a work.]    |
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