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Delhi HC: NOC of TM Office Mandatory for Copyright Registration of Artistic Work in Goods & Services - (16 Sep 2022)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has held to obtain copyright registration of artistic work which is being used or is capable of being used in respect of any goods and services, no objection certificate (NOC) is mandatorily to be obtained under the proviso of sec. 45(1) of Copyright Act, 1957.

Tags : DELHI HIGH COURT   COPYRIGHT   ARTISTIC WORK  

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