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Copyright Act, 1957 32.B. Termination of licenses issued under this Chapter- (1) If, at nay time after the granting of a license to produce and publish the translation of a work in any language under sub section (1-A) of section 32 (hereafter in this sub section referred to as the licensed work) , the owner of the copyright in the work or any person authorized by him publishes a translation of such work in the same language and which is substantially the same in content at a price reasonably related to the price normally charged in India for the translation of works of the same standard on the same or similar subject, the license so granted shall be terminated. Provided that no such termination shall take effect until after expiry of a period of three months from the date of service of a notice in the prescribed manner on the person holding such license by the owner of the right of translation intimation the publication of the translation as aforesaid. Provided further that copies of the licensed work produced and published by the person holding such license before the termination of the license takes effect may continue to be sold or distributed until the copies already produced and published are exhausted. (2), If , at any time after the granting of a license to produce and publish the reproduction or translation of any work under section 32-A, the owner of the right of reproduction or any person authorized by him sells or distributes copies of such work or a translation thereof, as the case may be, in the same language and which is substantially the same in content at a price reasonably related to the price normally charged in India or works of the same standard on the same or similar subject, the license so granted shall be terminated. Provided that no such termination shall take effect until after the expiry of a period of three months from the date of service of a notice in the prescribed manner on the person holding the license by the owner of the right of reproduction intimating the sale or distribution of the copies of the editions of work as aforesaid. Provided further that any copies already reproduced by the licensee before such termination takes effect continue to be sold or distributed until the copies already produced are exhausted.    |
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