LexSection 28A — Term of copyright in works of public undertakings.
The Copyright Act, 1957
1 [ 28A. Term of copyright in works of public undertakings. --In the case of a work, where a public undertaking is the first owner of the copyright therein, copyright shall subsist until 2 [sixty years] from the beginning of the calendar year next following the year in which the work is first published.]Open in Lexace · Ask the AI about this section