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Citedby 6 docs - [View All]
Firos vs State Of Kerala on 24 May, 2006
Eastern Book Company & Ors vs D.B. Modak & Anr on 12 December, 2007
Agarwala Publishing House vs Board Of High School And ... on 19 April, 1966
Music Choice India Private ... vs Phonographic Performance ... on 22 January, 2009
Rupalli P. Shah vs Adani Wilmer Ltd & Ors on 8 May, 2012

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[Section 2] [Complete Act]
Central Government Act
Section 2(k) in The Copyright Act, 1957
(k) " Government work" means a work which is made or published by or under the direction or control of--
(i) the Government or any department of the Government;
1. Subs. by Act 23 of 1993, s. 2 (w. e. f. 9. 8. 1984 )
2. Ins. by s. 3 ibid. (w. e. f. 9. 8. 1984 )
3. Ins. by Act 65 of 1984, s. 2 (w. e. f. 8. 10. 84)
(ii) any Legislature in India;
(iii) any court, tribunal or other judicial authority in India;