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Copyright Act, 1957 7. Notice of application – (1) When any such application has been made, the Copyright Board shall, as soon as possible, give notice of the application in the official Gazette and also, if the Copyright Board thinks fit, in one or two newspapers and shall send a copy of the notice to the owner of the copyright, wherever practicable. (2) Every such notice shall contain the following particulars:- (a) The date of the application; (b) The name, address and nationality of the applicant; (c) Particulars of the work which is to be translated; (d) The date and country of the first publication of the work; (e) The name, address and nationality of the owner of the copyright as stated in the application; (f) The language in which the work is to be translated; and (g) The Registration Number of the work in the Register of Copyrights, if any.    |
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