Section 38B — Moral rights of the performer.

1 [ 38B. Moral rights of the performer. --The performer of a performance shall, independently of his right after assignment, either wholly or partially of his right, have the right,-- (a) to claim to be identified as the performer of his performance except where omission is dictated by the manner of the use of the performance; and (b) to restrain or claim damage in respect of any distortion, mutilation or other modification of his performance that would be prejudicial to his reputation. Explanation. --For the purpose of this clause, it is already clarified that mere removal of any portion of a performance for the purpose of editing, or to fit the recording within a limited duration, or any other modification required for purely technical reasons shall not be deemed to be prejudicial to the performer's reputation.]

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