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Copyright Act, 1957 68-A. [(Note: Ins. by Act 65 of 1984, S.9 w.e.f. 8-10-1984.) Penalty for contravention of Section 52-A. – Any person who publishes a [(Note: Subs. by Act 38 of 1994, S.2 (xii) (w.e.f. a date to be notified)) sound recording] or a video film in contravention of the provisions of Section 52-A shall be punishable with imprisonment which may extend to three years and shall also be liable to fine.]    |
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