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SC Resolves Overlap between 'Design' and 'Copyright' Protection u/s 15(2) of the Copyright Act - (16 Apr 2025)

INTELLECTUAL PROPERTY RIGHTS

Supreme Court has resolved the overlap between 'design' and 'copyright' protection u/s 15(2) of the Copyright Act, 1957 by laying down twin tests that shall consider whether the work in question is purely an 'artistic work' or a ‘design’ derived from such original artistic work.

Tags : SUPREME COURT   TWIN TESTS   ARTISTIC WORK  

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