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P&H HC: Executive Can't Exempt Use of Copyrighted Sound Recordings in Marriage Functions - (25 May 2022)

INTELLECTUAL PROPERTY RIGHTS

Punjab and Haryana High Court has held that the executive has no authority under the Copyright Act to clarify or interpret the applicability of the law through public notices. Thus, the executive cannot take away the right of a copyright owner to initiate proceedings for infringement of copyright.

Tags : PUNJAB AND HARYANA HIGH COURT   COPYRIGHT   EXEMPTION   PUBLIC NOTICE  

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