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Kerala HC: Even After Assignment of Copyright, Author has Right to Protect His Intellectual Property - (08 Jan 2020)

INTELLECTUAL PROPERTY RIGHTS

Kerala High Court observed that observed that Section 57 of the Copyright Act, 1957 protects the special rights of the author even after the assignment, if his original creation has been changed, modified or distorted affecting his reputation and good name.

Tags : KERALA HC   COPYRIGHT  

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