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[Section 32(4)(ii)(3)] [Section 32(4)(ii)] [Section 32(4)] [Section 32] [Complete Act]
Central Government Act
Section 32(4)(ii)(3)(a) in The Copyright Act, 1957
(a) a translation of the work in the language mentioned in the application has not been published by the owner of the copyright in the work or any person authorised by him, within seven years or three years or one year, as the case may be, of the first publication of the work, if a translation has been so published, it has been out of print;