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Copyright Act, 1957 39. [(Note: Ss. 39 and 39-A subs. for S.39 by Act 38 of 1994, S.15 (w.e.f. a date to be notified)) Acts not infringing broadcast reproduction right or performer’s right- No broadcast reproduction right or performer’s right shall be deemed to be infringed by- a. the making of any sound recording or visual recording for the private use of the person making such recording, or solely for purposes of bona fide teaching or research, or b. the use, consistent with fair dealing, of excepts of a performance or of a broadcast in the reporting of current events or for bona fide review, teaching or research, or c. such other acts, with any necessary adaptations and modifications, which do not constitute infringement of copyright under Section 52.    |
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