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copyright
copyright act
the copyright act 1957
32\
copyright act doctypes:laws
sec. 4
[
Section 32(4)(ii)
] [
Section 32(4)
] [
Section 32
] [
Complete Act
]
Central Government Act
Section 32(4)(ii)(2) in The Copyright Act, 1957
(2) such copies are meant to be used for purposes of teaching, scholarship or research and' not for any commercial' purposes; and