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Gujarat HC: Copyright in Artwork Subsists Till Death of Author and 60 Yrs After Death - (15 Jun 2022)

INTELLECTUAL PROPERTY RIGHTS

Gujarat High Court has held that under Section 22 of the Copyright Act, 1957, copyright would subsist in the life time of the author and until 60 years from the beginning of calendar year next following the year in which the author dies.

Tags : GUJARAT HIGH COURT   COPYRIGHT   ARTWORK  

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