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Copyright Act, 1957 11-D. Manner of determining royalties – The Copyright Board shall determine the royalties payable to the owner of the copyright under sub-section (7) of Section 31-A, clause (i) of sub-section (4) of Section 32 and clause (i) of sub-section (4) of Section 32-A after taking consideration: (a) The proposed retail price of a copy of such work; (b) The prevailing standards of royalties in regard to such works; and (c) Such other matters as may be considered relevant by the Copyright Board.    |
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