Copyright Act, 1957
22. Importation of infringing copies –
Every application under sub-section (1) of Section 53 shall be made in accordance with Form VI and shall be accompanied by the fee specified in the Second schedule.
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Copyright Act, 1957 22. Importation of infringing copies – Every application under sub-section (1) of Section 53 shall be made in accordance with Form VI and shall be accompanied by the fee specified in the Second schedule. |
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