Section 36A — Rights and liabilities of performing rights societies.

1 [36A. Rights and liabilities of performing rights societies.-- Nothing in this Chapter shall affect any rights or liabilities in any work in connection with a 2[copyright society] which had accrued or were incurred on or before the day prior to the commencement of 3 [the Copyright (Amendment) Act, 2012], or any legal proceedings in respect of any such rights or liabilities pending on that day.]

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