Bom. HC: Compulsory Music Licence Not Available to Internet Based Music Streaming Platforms - (03 Oct 2023)
INTELLECTUAL PROPERTY RIGHTS
Bombay High Court has held that statutory licenses under Section 31D are restricted to traditional non-internet-based radio and television broadcasting and performances alone and has no application to any internet-based offering.
Tags : BOMBAY HIGH COURT COMPULSORY MUSIC LICENCE INTERNET STREAMING PLATFORMS
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