Mobile View
Main Search Forums Advanced Search Disclaimer
User Queries
[Section 35] [Complete Act]
Central Government Act
Section 35(6) in The Copyright Act, 1957
(6) Where any person has lodged an objection at the Copyright Office regarding the fees, charges or royalties in respect of any work included in a statement published under section 33, that person or any other person, on depositing such fees, charges or royalties at the Copyright Office, may, pending the final decision of such objection by the Copyright Board or the High Court, as the case may be, perform that work without infringing the copyright therein.