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Copyright Act, 1957

49. Correction of entries in the Register of Copyrights-

The Register of Copyrights may, in the prescribed cases and subject to the prescribed conditions, amend or alter the Register of Copyrights by-

a. correcting any error in any name, address or particulars, or

b. correcting any other error which may have arisen therein by accidental slip or omission.



Copyright Act, 1957 Back




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