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Ninth Circuit Sets Fair Use Guideline through YouTube ‘Dancing Baby’ Copyright Ruling - (24 Sep 2015)

On clash over copyright in “dancing baby” case, United States Court of Appeals for Ninth Circuit, in San Francisco has held that copyright holder must consider fair use before sending takedown notice under Digital Millennium Copyright Act.

Tags : NITED STATES COURT OF APPEALS FOR NINTH CIRCUIT   “DANCING BABY” CASE  

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